J RAJAN BABU Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ Petition Nos. 4566 and 4567 of 2011 are filed praying to issue a Writ of Declaration, declaring that the entire enquiry proceedings conducted by the second Respondent in respect of proposed acquisition of the Petitioner's lands morefully described in the schedule of the accompanying writ petition under the National Highways Act, 1956 is null and void for not following the directions of this Court passed in W.P. No. 13286 of 2009 and W.P. No. 16678 of 2010 by common order dated 25.1.2011.

(2.) Writ Petition Nos. 4568 and 4569 of 2011 are filed praying to issue a Writ of Declaration, declaring that the entire enquiry proceedings conducted by the second Respondent in respect of proposed acquisition of the Petitioner's lands morefully described in the schedule of the accompanying writ petition under the National Highways Act, 1956 is null and void for not following the directions of this Court passed in W.P. No. 13186 of 2009 and W.P. No. 16679 of 2010 by common order dated 25.1.2011.

(3.) The relief sought for in all the four writ petitions are one and the same. By consent of all parties, all the writ petitions are taken up together and disposed of by this common order.