M.Katju, J. - (1.) These two writ petitions are disposed of by a common judgment.
(2.) Heard learned counsel for the parties.
(3.) In writ petition No. 8829 of 1991 the petitioner has challenged the validity of notification under Section 4 of Land Acquisition Act dated 13.11.90 Annexure-3 to the writ petition and the notification under Section 6 dated 8.2.91 vide Annexure-4 to the writ petition.;