- (1.) SINCE common question of law and facts are involved in these three writ petitions, the same are being decided together by the following common judgment and order: -
(2.) IN this bunch of writ petitions, under challenge is the notifications dated 25.07.2012 and 02.09.2013 issued under Sections 4 and 6 respectively of Land Acquisition Act, 1894.
(3.) HEARD Sri H.S. Tiwari, learned counsel appearing for the petitioners, learned Standing Counsel appearing for the State -authorities and Sri Mukund Tiwari, learned counsel appearing for Lucknow Development Authority. By means of notification dated 25.07.2012 issued under Section 4(1) of the Land Acquisition Act, the Government notified for general information that land mentioned in the scheduled appended to the said notification is needed permanently for Mohan Road Housing Scheme Phase -1 in district Lucknow as proposed by Lucknow Development Authority. While issuing the said notification, the land owners whose land was intended to be acquired were given notice that within 30 days of the publication of notification any person interested in the land may make objection in writing to the Collector, Lucknow under Section 5 -A of the Land Acquisition Act. The petitioners in all the three writ petitions submitted their representations/objections under Section 5 -A of the Land Acquisition Act on 23.08.2012 to the Collector. The said representations/objections were disposed of by the Collector and ultimately the notification under Sections 6(1)/16 of the Land Acquisition Act was issued on 02.09.2013.;