SARITA GOEL Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Smt. Kamini Pandey, Sri N.P. Singh, Sri Ravi Kant Agarwal, Senior Advocate assisted by Shri Tarun Agarwal for the Petitioners.

(2.) Shri M.C. Tripathi, Addl. Chief Standing Counsel appears for the Respondents. Shri Shashi Nandan, Sr. Advocate assisted by Smt. Sunita Agarwal appears for the Respondent-Development Authority.

(3.) The Petitioners have challenged the entire proceedings under the Land Acquisition Act, 1894 (in short 'the Act') vide notifications dated 30.8.2007 under Section 4(1) read with 17(4) of the Act published in newspapers 'Dainik Jagran' and 'Amar Ujala' on 9.9.2007 and 10.9.2007 respectively and the notification dated 8.8.2008 under Section 6 read with Section 17(1) of the Act published in the daily newspaper 'Amar Ujala' on 14.8.2008 acquiring a total area of 110.496 hects. in 56 plots in Village Ajijpur, Pargana Chhata, Distt. Mathura, for residential and tourism development through Mathura Vrindavan Development Authority (MVDA).