- (1.) We have heard Sri Pankaj Dubey, learned counsel for the petitioners and Sri Suresh Singh, learned Additional Chief Standing Counsel for the respondents.
(2.) Parties have exchanged their affidavits. With the consent of the learned counsel for the parties, the writ petition is being finally disposed of at the admission stage itself.
(3.) In the present writ petition, petitioners have prayed for following reliefs:- "i. To issue a writ, order or direction in the nature of certiorari quashing the impugned notification No. 4240/08-27-Si.-3-36 Adhisuchana/2008 dated 26.11.2008 under Section 4 of Land Acquisition Act and impugned notification No. 3225/10-27-Si.-3-36 Adhisuchana/2008 dated 19.08.2010 under Section 6 of Land Acquisition Act, 1894 in respect of the petitioner land comprising of Plot No. 164 area 1-0-0 i.e. 0.2530 hectare of the revenue village Saharay, Pargana Amora, Tappa Ramgarh, District-Basti (Annexure No. 3 and 4 of the writ petition). ii. To issue writ, order or direction in the nature of mandamus commanding the respondents not to give effect to the impugned notification dated 26.11.2008 under Section 4 and the impugned notification dated 19.08.2010 under Section 6 of the Act and not to dispossess and not to interfere into the peaceful possession of the petitioners over the Plot No. 164 area 1-0-0 i.e. 0.2530 hectare of the revenue village Saharay, Pargana Amora, Tappa Ramgarh, District Basti. iii. To issue any other order or direction which the Hon'ble Court may deem fit and proper in the circumstances of the case. iv. To award the cost of the petition to this petitioners.";