(1.) These 8 writ petitions have been preferred by the respective petitioners/land holders challenging the land acquisition proceedings initiated by the State Government/respective land acquisition officers in the District of Janjgir-Champa and Raigarh. In all the writ petitions, acquisition of land is being made on the 'request of General Manager, District Trade and Industries Center and thereafter the land has been handed over/proposed to be handed over to the Chhattisgarh State Industrial Development Corporation (for brevity "CSIDC), who in turn has executed or will execute lease in favour of the Respondent-Private Power Companies. The following are subject matters in each of the case:
(2.) Since the grounds of challenge are almost similar, overlapping and inter mixed, this Court is proceeding to decide all the cases by this common judgment. The main ground of challenge as urged in the writ petitions and argued by Miss Hamida Siddiqui, Mr. Sanjay Kumar and Mr. Harshvardhan, learned counsel for the petitioners are as follows:
(3.) Shri Kishore Bhaduri, learned Advocate General appearing for the State; Shri Jayant Bhushan learned senior counsel appearing for Respondent-SKS Power; Shri B.P. Sharma, learned counsel for VISA Power; Shri Ashish Shrivastava, learned counsel for Wardha Power Company; Shri Matin Siddiqui for M.B. (Moser Baer) Chhattisgarh Power Company; Shri P. Sam Koshy, Shri Sumesh Bajaj and Shri Kasif Shakeel for the respondent CSIDC and Shri V.V.S. Murthy, Sr. Advocate for Chhattisgarh Environment Conservation Board have resisted the writ petition by raising following arguments that:
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