Narendra Kumar Jain, J. - (1.) Heard learned counsel for the petitioners.
(2.) Since common point is involved in both the writ petitions, therefore, they are being disposed off finally by this common order.
(3.) Both the petitioners have preferred these writ petitions with a prayer to issue a writ of Certiorari or any other appropriate writ to quash and set aside the impugned notice dated 11.08.2010(Annexure-2), under Section 4(1) of the Land Acquisition Act(hereinafter referred to as 'the Act') and Declaration dated 21.12.2010(Annexure-3), under Section 6 of the Act, issued by the respondents.;