PRAKASH CHANDRA Vs. STATE OF U P

JUDGEMENT

(1.) These three writ petitions which have been filed by the petitioners who are residents of villages Sakipur and Rampur Jagir, Pargana and Tehsil Dadri, District Ghaziabad, are being disposed of by this common judgment since common questions and facts are involved.

(2.) The prayers of the petitioners are to quash the order dated 9.5.1994 refusing to make reference under Section 18 of the Land Acquisition Act passed by the Additional District Magistrate/Land Acquisition Officer (Samyukta Sangathan), Ghaziabad (respondent No. 3).

(3.) Earlier when these writ petitions were heard, it was discovered that really there was no such order dated 9.5.1994 passed by respondent No. 3, rather merely communications by letters made to the petitioners and in view of the stand taken in the respective pleadings of the parties, it was considered necessary in the interest of justice to command the respondents to produce the original records.