SUNDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ petition under Articles 226 and 227 of the Constitution of India, thirty-four petitioners impugn two notifications issued under Sections 4 and 6 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act). The challenge comes mainly on the ground that no particulars of the land or the locality have been mentioned in the notification under Section 4(1), which could be sufficient to enable the persons interested in the land to know that their land was likely to be acquired. On account of non-compliance with this mandatory provision contained in Section 4(1) - proceeds the argument - all subsequent proceedings of acquisition are vitiated.

(2.) A preliminary objection has been taken on behalf of the respondents that the thirty-four petitioners are owners of different plots of land covered by the impugned notification, and consequently, they were not competent to file one joint writ petition.

(3.) Mr. R.K. Chhibber, learned counsel for the petitioners, in reply, submits that the case of all the thirty-four petitioners is identical; the impugned notifications are the same; and the ground of challenge viz., vagueness of the notification under Section 4(1) is also the same.