Rajive Bhalla, J. - (1.) This order shall dispose of C.W.P. Nos. 14468 of 2002, 10338 of 2004, 2799 of 2006 and 6198 of 2007.
(2.) The petitioners herein, pray for issuance of a writ in the nature of Certiorari for quashing the notifications issued under Ss. 4 and 6 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act').
(3.) Before we proceed to adjudicate the petitions, it would be necessary to make a brief reference to the relevant facts of each case.;