HIRALAL CHAWLA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The dispute in this group of writ petitions under Article 32 of the Constitution relates to allotment of land for residential purposes by New Okhia Industrial Development Authority (shortly known as 'noida'). NOIDA is a trans-Jamuna housing project set up by the Uttar Pradesh government in the year 1976. Prior to the setting up of the NOIDA, the Defence Services Cooperative Housing Society Ltd. and other societies had acquired lands in the area for purposes of housing of their members and when the same came to be notified for acquisition for NOIDA, Writ Petition No. 9034 of 1983 was filed challenging the acquisition; the federation also filed a separate writ petition being No. 1588 of 1984. Some other writ petitions by the different parties were also filed. On 14/01/1985, after hearing parties a bench of this court inter alia made the following directions:

(2.) On 15/12/1985, the following order was made:

(3.) The decision contemplated by the December order took some time to be given and the report furnished to this court came to be hotly debated. More than three years have been taken on that account. It is unnecessary to deal with the different problems which arose in the proceedings before this court after submission of the report till the matter has been heard in the third week of January this year.