M. Katju, J. - (1.) These two writ petitions are being disposed of by a common judgment.
(2.) Heard learned Counsel for the parties.
(3.) Writ Petition No. 52305 of 2000 has been filed by the petitioner college through one Sri Ram Veer Singh who claimed to be the Manager of the said college. By means of that petition the petitioner has challenged the impugned order dated 26.7.2000/4.8.2000 (Annexure 14 to the writ petition) by which a notification was issued under Section 48 (1) of the Land Acquisition Act releasing the land in question from acquisition under the Act.;