ALLAHABAD DEVELOPMENT AUTHORITY Vs. NASIRUZZAMAN

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the learned counsel for the appellant as well as respondent-in-person who is also a practising advocate.

(3.) Notification under Section 4 (1 of the Land Acquisition Act, 1894 (1 of 1894 (for short, "the Act") was published on 18/6/1977 acquiring a large extent of land admeasuring 23 bighas and 19 biswas for Transport Nagar Scheme. Enquiry under Section 5 (1 [sic 5-A] of the Act was dispensed with in exercise of the power under Section 17 (1-A) , as amended by the Legislature of U. P. substituting the Act. Possession thereof was taken on 2/11/1977 and transferred to the Transport Nagar Scheme. Those landsstood vested in the State under Section 16 of the Act free from all encumbrances and stood transferred to the beneficiary.