DHIRENDRA GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) Since all the writ petitions raise common questions, facts and law, therefore they are being heard together and disposed of by common judgment and order. Civil Misc. Writ Petition No. 11500 of 2007 is being taken up as leading case.

(2.) By means of present writ petitions, the petitioner has challenged the notification dated 11.1.2007 issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the "Act"), read with Section 17(4) of the Act as well as the declaration dated 20.2.2007 published on 24.2.2007 under Section 6, read with Section 17(1) of the Act.

(3.) By the aforesaid notification, 13 number of plots mentioned in the notification, measuring area of 8.9600 acres, situated in village Sitapur Gramin, Pargana Karvi, district Chitrakoot have been notified invoking urgency clause for acquisition for the purposes of construction of Bus Depot and Workshop, but no construction has been made even though land in question stood acquired.