TARUN AGARWALA, VIPIN SINHA,JJ. - (1.) We have heard Sri Pradeep Kumar along with Sri Praveen Kumar, the learned counsels for the petitioners and Sri Rahul Agrawal, Advocate along with Sri Sudhir Bharti, the learned counsels for the Railways.
(2.) This group of writ petitions involves a common question of law and, accordingly, all the writ petitions are being decided together. For facility, the facts of Writ Petition No. 4035 of 2016 is being taken into consideration.
(3.) It transpires that the land was acquired for Special Rail Project East Dedicated Freight Corridor, that was being constructed by the Ministry of Railways, Union of India. For the aforesaid purpose, various tracts of land were acquired under the Railways Act, 1989(hereinafter referred to as the Act). The petitioners' land being plot no. 178 measuring 0.7770 hectares was also acquired, pursuant to a notification dated 03.11.2010 issued under Section 20E of the Act. Possession was taken and thereafter compensation was determined by means of an award dated 26.08.2011 issued under Section 20F of the Act, whereby the petitioners were awarded a sum of Rs.9,95,560/- towards compensation.;