(1.) THESE three writ petitions are being disposed of by a common order in view of the commonality of the factual matrix of these cases and also the commonality of the questions of law which had been put forth by the learned counsel representing the parties.
(2.) EXCEPT certain slight variations, the pleadings of the respective parties, the affidavits filed in support of the writ petitions, the counter-affidavits and the reply affidavit also are substantially the same.
(3.) INTERIM orders had been obtained and the same were modified subsequent thereto. All these writ petitions are filed by the writ petitioners challenging initiation of land acquisition proceedings proposing to acquire the lands of the petitioners specified in the respective writ petitions for the purpose of setting up LPG bottling unit for Hindustan petroleum Corporation Ltd. Counter-affidavits had been filed on behalf of R-1, R-3, R-4 and R-2 as well. Reply affidavits also had been filed.