M.Katju, J. - (1.) This writ petition and connected writ petitions are being disposed of by a common judgment.
(2.) Heard learned counsel for the parties.
(3.) This writ petition has been filed for a writ of certiorari for quashing the notifications dated 7.3.1996 and 8.1.1997 under Sections 4 and 6 of the Land Acquisition Act (Annexures-6 and 7 to the writ petition) so far as they relate to the petitioner's plot No. 133/1 in which the petitioner claims 1/4th share in village Chuppepur, pargana Shivpur, tahsil and district Varanasi.;