SHUSHILA SINGHAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This common judgment is being rendered in the above batch of cases, all of which arise out of substantially similar facts and raise common questions of law. In view of the overlapping issues and to avoid repetition, the matters were heard analogously and are being disposed of together by this consolidated judgment.

(2.) For narrating the factual matrix with the consent of learned counsel for both the parties, the facts stated in D.B. Civil Special Appeal (Writ) No.1405/2017 (Sushila Singhal & Ors. Vs. State of Rajasthan & Ors.) are being taken into consideration.

(3.) The petitioners filed writ petition under article 226 of the Constitution of India before the learned Single Judge with a prayer to quash the notification dtd. 6/9/2006 under Sec. 4 of the Land Acquisition Act, 1894 (hereinafter to be referred as, 'the Act of 1894'); notification dtd. 10/10/2007 under Sec. 6 and award under Sec. 11 of the Act of 1894 with the further prayer to direct the respondents not to dispossess the petitioners from their respective piece of land.