M.Katju, J. - (1.) These writ petitions are being disposed of by a common judgment.
(2.) Heard learned counsel for the parties.
(3.) The Writ. Petition No. 10531 of 2003 has been filed for a writ of certiorari to quash the impugned notifications dated 11.6.1986 and 16.6.1986 issued under Sections 4 and 6 of the Land Acquisition Act as well as the notice dated 9.12.2002 and the possession certificate dated 6.2.2003. The petitioners have prayed that they should not be dispossessed from the land in dispute. True copies of the notification under Sections 4 and 6 are Annexures-1 and 2 to the writ petition.;