M. Jagannadha Rao, C.J. - (1.)These four Letters Patent Appeals arise out of same land acquisition proceedings and can be disposed of together. In all these appeals, the appellant is the International Airport Authority of India (hereinafter called the Airport Authority). The appeals are directed against the Judgment of the learned Single Judge allowing the writ petitions Filed in 1987 and quashing the declaration made under Section 6(1) of the Land Acquisition Act (hereinafter called the Act) as being violative of Section 17(4) of the Act. The learned Single Judge,however, observed that it would be open to the appropriate Government to proceed with the acquisition after issuing a fresh declaration under Section 6 of the Act "in accordance with law".
(2.)After the writ petitions were so disposed of by the Judgment dated 20.5.1994, the Government issued a fresh declaration under Section 6 on 19.5.1995 and the said notification has been separately challenged in various writ petitions in C.W.P. 2947/95 and the batch. In this Judgment we are dealing with the LPAs. We shall take up the fresh batch of writ petitions of 1995 separately.
(3.)For convenience, we take LPA 45/94 which is filed by the Airport Authority, against the Judgment in C.W. 2740/87.