PRAVEEN JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) These writ petitions involving similar questions of law and fact were taken up for hearing together and are being disposed of by this common judgment. FACTS

(2.) The petitioners in these matters, inter alia, have questioned a Notification dated 30 July 1998 issued by the respondents herein purported to be in terms of Sections 4 and 17 of the Land Acquisition Act, 1894 (hereinafter referred to as the 'Acquisition Act') as also the Declaration and Notification dated 4th August 1998 issued under Sections 6 and 7 thereof. The said Notifications read as under: No.F.11(24)/98/L&B/LA/6345 Dated: 30.07.1998

(3.) By reason of the afore-mentioned Notifications, about 200 acres of land situated in Village Bhalaswa, Jahangirpur are sought to be acquired and possession thereof is sought to be taken over by resorting to the urgency provision contained in Section 17 of the Acquisition Act for alleged public purpose i.e. for rehabilitation of J.J. Clusters.