HARI SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) About 45 plots of land of Kheragarh village and about 15 adjoining plots of land of Nagala Udaiya village situated in the district of Agra were notified under Section 4 (1) of the Land Acquisition Act, 1894 (Act No. 1 of 1894) (hereinafter referred to as 'the Act') for acquisition for a public purpose, namely, for the construction of the Market Yard of the Krishi Utpadan Mandi Samiti, Kheragarh under a notification dated January 8, 1980 issued by the Government of the State of Uttar Pradesh. As the plots of land in question which were agricultural lands were urgently required for the aforesaid purpose and the Government was of the view that it was necessary to direct that Section 5-A of the Act should not apply to the said acquisition proceedings, it simultaneously made an order under Section 17(4) of the Act directing that Section 5-A would not apply to the said proceedings and incorporated the said order also in the notification issued under Section 4 (1) of the Act. The notification was published in the Official Gazette dated January 9, 1980. This was followed by a notification dated January 9, 1980 under Section 6 of the Act published in the Official Gazette dated January 10, 1980. That notification contained an order made under Section 17(1) of the Act authorising the Collector to take possession of the plots on the expiration of fifteen days from the publication of the notice under Section 9(1) of the Act though no award under Section 11 of the Act had been made. The above said plots of land which were in all about 60 in number belonged to a number of persons. The total extent of land proposed to be acquired was about 41.46 acres. The possession of all the plots of land was also taken in the course of the said acquisition proceedings. In or about June, 1982, notices were issued by the Collector to various persons having interest in the said plots under S. 9(3) of the Act for the purpose of determining the compensation payable to them. After the issue of the said notices, three persons Hari Singh (appellant No. 1), Pooran Chand (appellant No. 2) and Munna Lal (appellant No. 3) filed a writ petition in Civil Misc. Writ Petition No. 8397 of 1982 on the file of the High Court of Allahabad questioning the validity of the acquisition proceedings as regards 6 plots of land in Kheragarh village out of the total of about 60 plots of land which had been acquired by the State Government in the above said proceedings. Appellant No. 1 claimed to be the owner of plots Nos. 249, 250 and 252. Appellant No. 2 claimed to be the owner of plot No. 261 and appellant No. 3 claimed to be the owner of plots Nos. 133 and 134. Appellant No. 1 pleaded that there was a house situated on plot No. 249 and that he had also installed a flour mill on it. They all pleaded that they had no knowledge of the acquisition proceedings and were prejudiced by the order made under S. 17(4) of the Act exempting the operation of Sec- tion 5-A of the Act in the case of these proceedings. They further pleaded that there was no urgency sufficient in law to sustain the order made under Section 17 (4) of the Act as nothing had been done on the lands for nearly two years. Appellant No. 1 also pleaded that Section 17 (4) of the Act would not be applicable because on a part of his land there was a house. They also applied for an interim order restraining the Collector from dispossessing them from the plots in question. On September 9, 1982 the High Court made an interim order restraining the respondents from dispossessing the appellants from the plots until further orders, unless they had already been dispossessed. But on Jan. 17, 1983, the High Court rejected the writ petition at the stage of admission after hearing the advocates for both the parties. This appeal by special leave is filed by the appellants under Article 136 of the Constitution against the order of the High Court.

(2.) The High Court has not given any reasons for its order dismissing the writ petition. The order reads:'Rejected'.

(3.) We have been taken through the writ petition, counter-affidavits and other papers filed in the High Court and in this Court.