(1.) THESE two writ petitions have been filed challenging the notifications dated 22nd May, 2006 issued under Section 4 read with Section 17(1) and 17(4) as well as declaration dated 31st May, 2006 issued under Section 6 of the Land Acquisition Act (hereinafter referred to as the Act) for acquiring the agricultural land of the petitioners situate in village Benazirpura alias Ghatampura, Tehsil Sadar, District Rampur.
(2.) COUNTER and rejoinder affidavits have been exchanged in Writ Petition No.31224 of 2006 which is being treated as leading writ petition.
(3.) WE have heard Sri K. Ajit and Sri Pramod Kumar Sinha, learned counsels for the petitioners, Sri R.K. Chaubey, learned Standing Counsel has been heard for the State and Sri Krishnaji Khare has appeared for the U.P. Jal Nigam.