P.C.Verma, J. - (1.) Since common question of facts and law is involved in all these writ petitions, therefore with the consent of learned counsel for the parties the matter is being decided by a common judgment and the facts of Civil Misc. Writ Petition No. 2157 of 1999 are being taken for judgement.
(2.) The facts of the present case as pleaded in the writ petition are that the State Government vide Notification dated 4.8.73 acquired land for the purposes of construction of Panki Thermal Power Station in village Mirzapur, district Kanpur Nagar. Thereafter the Special Land Acquisition Officer, Kanpur Nagar declared the award on 31.12.1975 and against that award no objection/appeal was filed by the respondent No. 3.
(3.) A Notification dated 8.2.1980 and 28.2.82 was issued by the petitioners for acquiring the land situated in village Masawanpur and village Mirzapur district Kanpur Nagar under Sections 28 and 32 of the U.P. Avas Evam Vikas Parishad Adhiniyam, 1965 for the purpose of Housing Scheme. The petitioners acquired the land measuring 622.03 acre. The petitioners issued a notice dated 11.9.80 to the Panki Thermal Power Station, Kanpur Nagar under Section 38 of the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 by which 223 bighas and 6 biswas land was vested in the Board according to Rules and Regulations of the Parishad Adhiniyam.;