JAMALUDDIN K A Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) All the above Writ Appeals raise the common questions of law and facts. Hence, we heard all the petitions together and dispose of the same by a common judgment.

(2.) The lands belonging to the appellants were sought to be acquired by invoking the emergency provision under the Land Acquisition Act and dispensing 5 A enquiry. Notifications were issued under Section 4(1) of the Land Acquisition Act proposing to acquire the lands belonging to the appellants, which is the subject-matter of challenge in the Writ Petitions filed by them. The learned Single Judge, before whom the Writ Petitions came up for consideration, considered the various points urged and finding that there is no merit in the contentions raised, dismissed the original petitions. Hence, these appeals.

(3.) For the purpose of convenience, we refer to the facts in W.A.2681 of 2009 and W.P.(C)No.22883 of 2009 from which the Writ Appeal arises. However, factual difference, if any, will be referred to at the appropriate place.