LAKSHMAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) The cases aforementioned have quite a few common facts, question the same set of impugned orders and involve common points, except a few which are separately stated OP raised in their respective writ applications They have, accordingly, been heard together and are being disposed of by a common judgment.

(2.) The petitioners have prayed for quashing of acquisition of land comprising of several plots of land having one or different khata numbers but acquired by a notification dated 18-4-1980 under Section 4 of the Land acquisition Act (hereinafter to be referred as 'the Act') Annexure 1 in c. W. J. C. No. 2755 of 1988 the order under Section 5-A of Act dated 17-1-1983 and the declaration dated 16-3-1983 under Section 6 of the Act vide Anaexufe-2. Act

(3.) Some of the petitioners are Housing Co-operative Societies registered under the Bihar Co-operative Societies Act 1935 are owners of the land and some are transferees from the owners before or after the draft notification under Section 4 of the Act Their common causes against acquisition of land by the respondent-State Government have arisen, according to the petitioners, for the reason of the acquisition made for the Bihar Vit Sewa Sahakari Grih Nirman Samit (respondent in all the writ applications) (hereinafter to be referred to as 'the respondent-Samiti') which is a Housing Co-operative Society registered under the Bihar Co-operative Societies Act.