GHAZIABAD DEVELOPMENT AUTHORITY Vs. RAM KRISHANA AND ORS.

JUDGEMENT

(1.) Leave granted in each of these cases.

(2.) The events leading to the initiation of these appeals, upon grant of leave under Article 136 of the Constitution of India, would show a highly chequered history which will be necessary to set out though very briefly.

(3.) A total area of 6159 acres of land in 23 villages of District Ghaziabad in the State of Uttar Pradesh was proposed to be acquired. A notification under Section 4 of the Land Acquisition Act, 1894 (for short, "the L.A. Act") was published on 09.0.1962. The public purpose behind the acquisition is stated to be planned development of the area and to provide low density residential accommodation in Ghaziabad.