Surya Kant, J. - (1.) THIS order shall dispose of CWP No. 17156 of 2001; CWP No. 168 of 2003; CWP No. 18653 of 2003; CWP No. 19887 of 2003; CWP No. 4222 of 2004 and CWP No. 15542 of 2004 as in both the petitions challenge is laid to the same set of notifications dated 16.08.2001/28.08.2001 and 30.08.2001/14.08.2002 issued under Sections 4 and 6, respectively, of the Land Acquisition Act, 1894, followed by the award dated 26.02.2004, so far as the same pertain to the acquisition of petitioners' land. In CWP No. 17156 of 2001, interim relief regarding dispossession of the petitioner was granted by this Court vide order 02.11.2003 in the same terms as was granted to the petitioner in CWP No. 7539 of 2001. In CWP No. 368 of 2003, this Court also vide order dated 10.01.2003, granted the interim relief of dispossession in the same terms.
(2.) IN CWP No. 18653 of 2003, interim relief regarding dispossession of the petitioners was granted by this Court vide order 02.12.2003 in the same terms as was granted to the petitioner in CWP No. 7539 of 2001. In CWP No. 19887 of 2003 vide order dated 18.12.2003, dispossession of the petitioners was stayed by this Court.
(3.) IN CWP No. 4222 of 2004 also vide order dated 16.03.2004, dispossession of the petitioners was stayed by this Court.;