(1.) Heard Sri Pankaj Dubey, learned counsel for petitioners, learned Standing Counsel for State-respondents and Sri Anurag Khanna, Senior Counsel assisted by Sri Pranjal Mehrotra, Advocate for respondent-4.
(2.) Writ Petition No.6532 of 2006 (hereinafter referred to as "WP-1") has been filed under Article 226 of Constitution of India by 22 petitioners led by Mahesh son of Harpal praying for issue of a writ of certiorari to quash Notification No.2954/77-4-2005-58 Bha/2005 dated 18.07.2005 published by State of U. P. under Section 4 (1) read with Section 17 (4) of Land Acquisition Act 1894 (hereinafter referred to as "Act, 1894") and Notification No.4650/77-4-2005-58/Bha/2005 dated 18.08.2005 making declaration under Section 6 of Act, 1894 for acquisition of 38.429 hectare of land (94.0039 acres) of various plots mentioned in the Schedule enclosed to the notification, situate in Village-Badpura and Dhoom Manikpur, Tehsil-Dadri, District-Gautambudh Nagar for planned industrial development in District-Gautambudh Nagar.
(3.) The land was proposed to be acquired for development, to be executed through Uttar Pradesh State Industrial Development Corporation Limited, Kanpur (hereinafter referred to as 'UPSIDCL').
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