(1.) These four writ petitions have raised common questions of fact and law relating to acquisition of land in Villages Tarauha, Garhiva and Banari of Pargana Karvi, District Chitrakoot, sought to be acquired by State Government by issuing notifications dated 18.06.2002 under Section 4(1) of Land Acquisition Act, 1894 (hereinafter referred to as the "Act, 1894") and dated 10.12.2002 under Section 6(1) of Act, 1894 for acquiring a total 234 acres of land (131.33 acres in Village Tarauha, 40.76 acres in Village Garhiva and 61.91 acres in Village Banari), hence have been heard together and are being decided by this common judgment.
(2.) In leading Writ Petition No. 9548 of 2003 there are 38 petitioners. Writ Petitions No. 17312 of 2003 has been filed by petitioner -Ram Bahori, 99 of 2006 has been filed by petitioner -Mulayam Singh and 43685 of 2015 has been filed by two petitioners, namely, Shaheed and Nizamuddin.
(3.) Learned counsel for the parties stated that for the purpose of pleadings, record of leading Writ Petition No. 9548 of 2003 should be referred to and that is how we are taking facts pleaded in aforesaid writ petition.
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