V.K.Singhal, J. - (1.) All these writ petitions are disposed of by this common judgment. The learned counsel for the respondents have raised a preliminary objection that the writ petitions are not maintainable as filed by the societies or association of persons and that the petitions suffer from laches and delay.
(2.) In the case of writ petition No. 1013 of 1996 the plot holders of villages Budhsingh Pura, Manohar Pura, Tilawala Badh, Jagatpura, Tilawala etc. have prayed that the notification dated 15.10.1991 issued under Section 4 and declaration dated 16.2.1993 issued under Section 6 of the Land Acquisition Act, 1894 and also the award dated 7.8.1995, be quashed and the respondents be directed to not to interfere with the peaceful possession of the plot holders.
(3.) In the case of writ petition No. 416 of 1996 the petitioner is stated to be an organisation of the plot holders of 45 schemes chalked out by many cooperative societies in the area of villages Budhsingh Pura, Manohar Pura, Tilawala, Badh Tilawala Jagatpura Khokhawala, Surajpura Ghati and Sawai Getore. Same prayer, as has been made in writ petition No. 1013/96, has been made in this petition also.;