ANASUYYA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard the learned counsel for parties.

(2.) Learned counsel for parties submit that in identical matters, the Co-ordinate Bench has set aside the impugned notifications dtd. 7/1/2014 and 27/1/2015 in a batch of writ petitions in W.P.No.104006/2015 & W.P.Nos.104014-16/2015, 104019/2015, 104023/2015 & 104026-29/2015. They submit that this writ petition may be disposed off in terms of the order dtd. 6/9/2021 passed in the aforesaid writ petitions.

(3.) Submission is placed on record.