R.R.Prasad,J. - (1.) Since both the Writ Petitions arise out of the same matter, both are heard and being disposed of, by this common order.
(2.) Heard learned counsel appearing for the petitioners and learned counsel appearing for the Respondent- Union of India.
(3.) In the year 1942, the land of five villages, namely, Khijri, Sidrol, Kutiyatu, Lodma and Tumbagutu had been requisitioned for the purpose of its use by the military. Subsequently in the year 1986-87 lands of those five villages were sought to be acquired under the provisions of Requisitioning and Acquisition of Immovable Property Act, 1952.;