Arun Tandon, Sangeeta Chandra, JJ. - (1.) This bunch of 7 writ petitions has been filed for quashing the notifications issued under Section 4 of the Land Acquisition Act, 1894 read with Section 17(1) of the Act dated 13.05.10 and that issued under section 6 read with section 17(4) dated 28.7.2010 with a further prayer to restrain the respondents from interfering with the possession of the petitioners over the plots mentioned in the prayer clause
(2.) The facts in short relevant for deciding the present writ petitions are as under:
(3.) The petitioners in all these writ petitions claim themselves to be the recorded tenure holders of the plots as have been detailed in the body of the petitions situated in village Mirzapur, Pargana Dankaur, Tehsil Sadar, District Gautam Budh Nagar. Some of the petitions are stated to have raised constructions over the land in question.;