RAKESH KUMAR JAIN, J. - (1.) BY way of this order, CWP Nos.2782 & 10823 of 2011 and CWP Nos.3475, 4238, 4684, 8803, 8812 & 8867 of 2012 are being disposed of together as they involve adjudication of similar question of law and facts. CWP No.2782 of 2011 is, however, filed as a Public Interest Litigation, whereas all the other writ petitions are filed by the petitioners in their personal capacity.
(2.) THE prayer in CWP No.2782 of 2011 is for quashing of notification dated 26.02.2010 (Annexure P-7) and consequential proceedings, unauthorized construction of school, sale of land by carving out plots and for issuance of a mandamus for ordering an inquiry as to how the land belonging to poor land owners, acquired for public purpose, with public funds, has been put to private use to earn huge profits and for issuance of a writ of prohibition to restrain the respondents from changing the use of land for which it was acquired. In all the other writ petitions, besides the aforesaid prayers, resolution No.110 dated 12.12.2009 passed by the Municipal Council, Malerkotla, has also been sought to be quashed and a prayer is made for mandamus directing the respondents to restore the land of the petitioners, acquired for the particular purpose, which has admittedly, not been achieved.
(3.) THOUGH the facts of all the cases are somewhat similar, yet they are being extracted from CWP No.2782 of 2011, in which replies and rejoinders have been filed and the pleadings are complete.;