Jasbir Singh, J. - (1.) THIS order will dispose of eight Writ Petitions, i.e., Civil Writ Petitions No. 3784, 3785, 3786, 3798, 3850, 3863, 3983 and 4255, all of the year 1990, as common question of law and facts is involved in all these cases. For facility of dictating judgment, facts are being mentioned in CWP No. 3784 of 1990.
(2.) VIDE order dated March 16, 2011, this Court dismissed civil writ petitions No. 2254, 2946, 2975, 2976 and 3003, all of the year 1990, in which notifications, which are impugned in these writ petitions, were under challenge. By noting facts on the file, this Court came to a conclusion that no case of discrimination was made out and further that notifications under Sections 4 and 6 of the Land Acquisition Act, 1894, dated January 30, 1989 and January 25, 1990, respectively and Award passed on January 22, 1992, were as per provisions of the Act. Counsel for the Respondents states that these writ petitions are to be dismissed in terms of the order dated March 16, 2011, passed by this Court in CWP No. 2254 of 1990 and other four connected matters. After hearing counsel for the parties and perusing the judgment, mentioned above, we are satisfied that the contention raised is perfectly justified. Counsel for the Petitioner has failed to distinguish this case from the facts of the cases, which were involved in C.W.P. No. 2254 of 1990 and other four connected petitions.
(3.) IN view of above, these writ petitions are dismissed in terms of the order passed in CWP No. 2254 of 1990.;