- (1.) Heard Shri W.H. Khan, Senior Advocate, Shri Pankaj Dube and Shri J.J. Munir, learned counsel for the petitioners; Smt. Subhash Rathi, learned Standing Counsel for respondent nos. 1, 2 and 3 and Shri Shivam Yadav for respondent no.4.
(2.) Parties have exchanged their affidavits and with the consent of learned counsel for the parties, all the writ petitions are being finally disposed of by a common judgement.
(3.) In this group of cases, the petitioners have challenged the notifications dated 12.9.2007 under Section 4 of the Land Acquisition Act, 1894 and the notifications dated 17.3.2008 under Section 6 of the Land Acquisition Act, 1894 by which the petitioners' land situated has been acquired by the State Government for 'planned industrial development' by Noida Industrial Development Authority, applying Section 17 (1) and (4), dispensing with enquiry and opportunity to the land owners to object to the acquisition, and authorising the State Authorities to take over possession of the land in question.;