(1.) Heard learned Counsel for the respective parties. Rule, returnable forthwith by consent.
(2.) All these writ petitions raise identical questions and issues. The challenge to the notification under which acquisition proceedings commenced, is also one and the same and hence, they are being finally disposed of by a common judgment.
(3.) The petitioner in Writ Petition No.30/2008 seeks a writ of certiorari for quashing and setting aside Notification No.22/6/2006- RD dated 7.3.06 issued by the respondents under Section 4 of the Land Acquisition Act, 1894 ("Act of 1894" for short) and the Notification dated 1.11.06, issued under Section 6 of the Act of 1894 and consequently the Award dated 13.11.08, made by the Deputy Collector (Revenue) under Section 11 of the Act of 1894 for the acquisition of land for a purported public purpose i.e. Integrated Sanitary Landfill and Solid Waste Management Site for the Corporation of the City of Panaji (CCP) and for other consequential reliefs.
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