LAND ACQUISITION COLLECTOR, DHALAI Vs. HAMENDRA SHARMA

JUDGEMENT

(1.) Common questions of law raised in all the writ petitions and hence, on the prayer of the parties, all the five writ petitions are taken up together for hearing and disposal. This single order shall govern all the cases.

(2.) Heard learned senior counsel, Mr. S Deb, assisted by learned counsel, Mr. D C Nath for the writ petitioners and learned A.S.G., Mr. P K Biswas for respondent No.2 of the writ petitions and learned counsel, Mr. D K Biswas for respondent No.1 in WP(C) No.91/2003. In other writ petitions, the respondent No.1 has chosen to remain absent.

(3.) In WP(C) Nos.90, 91, 92 and 93 of 2003 respondent No.1 submitted counter-affidavit. In WP(C)No.121/2003 no counteraffidavit is filed by the respondent No.1.