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Judgment
Mansoor Ahmad Mir, C.J. (Oral) - It is stated at the Bar by the learned counsel for the parties that the appeals (RFAs) relating to the acquisition, are pending before this Court thus, the impugned notices are pre-mature.
We deem it proper to refrain from passing any order on merit and dispose of these writ petitions by providing that the interim directions granted in all these writ petitions shall remain in force till final disposal of those appeals (RFAs).
Mr. C.N. Singh, Advocate to furnish particulars of all the RFAs before the Registry to be listed before the learned Single Judge.
The learned Single Judge is requested to determine these appeals within four weeks from today.
Registry is directed to list all these appeals before the learned Single Judge next week.
It is made clear that any party/parties, if aggrieved by the order to be made by the learned Single Judge, shall be at liberty to question the same and take all the grounds urged in these writ petitions.
Accordingly, all the writ petitions are disposed of, as indicated herein above.