- (1.) This order shall dispose CWP No.7027 of 2005; CWP No.7028 of 2005; CWP No.7029 of 2005; CWP No.7030 of 2005; CWP No.19025 of 2005 and CWP No.12280 of 2006 as all the petitions have laid challenge to the same set of notifications dated 12.08.2003 and 10.08.2004 issued under Sections 4 and 6 of the Land Acquisition Act, 1894, followed by the award dated 07.12.2005.
(2.) In CWP No.7027 of 2005, dispossession and demolition of the petitioner's building/house was stayed by this Court vide order dated 09.05.2005 and in CWP No.12280 of 2006 also vide order dated 08.08.2006, interim relief was granted in the same terms.
(3.) In CWP Nos.7028 and 7029 of 2005 also, dispossession of the petitioners was stayed on 23.05.2005 with a further direction that petitioners shall not make any alteration or addition in the property in question.;