MOHAMMEDALI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners in W.P.(C).Nos.35537 of 2024, 203 of 2025, 4432 of 2025 and 6775 of 2025 are the appellants in these writ appeals that impugn the common judgment dtd. 2/4/2025 of a learned Single Judge in the writ petitions.

(2.) The brief facts necessary for the disposal of these writ appeals are as follows:

(3.) The learned Single Judge, who considered the writ petitions, after rejecting the contention of the writ petitioners regarding the legality of the delegation of powers of the appropriate Government to the Land Acquisition Collector and the notification issued by the latter, proceeded to consider the challenge to the fixation of the multiplication factor as 1 [one]. The said issue was answered at paragraphs 7 and 8 of the impugned judgment as follows: