(1.) THIS order shall govern the disposal of W. P. No. 13957/2008 and W. P. No. 3304/2009 as the relief sought by the petitioners in both these petitions are identical.
(2.) THE petitioners, who are all resident of Village Siddhikhurd, Tehsil singroli, District Sidhi, have challenged the notifications dated 8-8-2006 issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act'); 10- 8-2007 issued under Section 6 of the Act; and 23-6-2008 issued under Section 17 (1) (3) of the Act.
(3.) THE case of the petitioners, before this Court, is that the respondent authorities, with a view to set up the Sasan Ultra Mega Power Project, have issued the aforesaid notifications wherein, apart from the land of other villages, 427. 08 hectares of land of Village Siddhikhurd is sought to be acquired including about 25 acres of land belonging to the petitioners.
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