BRAJ MOHAN Vs. STATE OF U P

JUDGEMENT

(1.) The Petitioners' claim to be land owners/farmers of the land in question in Village Nangalasherkhan Urf Jainpur, Pargana, Meerut, Tehsil Meerut Sadar, District Meerut. According to them, a notification was issued on 14.8.1987 under Section 4 read with Sections 17(1) and 17(4) of Land Acquisition Act and subsequently a notification under Section 6 of the said Act was issued on 4.9.1987.

(2.) However, the Petitioners have contended before us that because of the recent view of the Hon'ble Supreme the Hon'ble Supreme Court, with regard to land acquisition without affording any opportunity and even to place their objections under Section 5-A of the said Act, this writ petition has been filed. They have contended before us that the farmers are cultivating the land till now and except the symbolic possession, no actual possession has been taken with regard to land in question.

(3.) On the other hand, Learned Counsel appearing for the Meerut Development Authority, Meerut has contended before us that the land was acquired for the purpose of industrial development, being adjacent to the industrial area of Meerut. Out of the total land owners, 50 percent have already received their compensation and they are proceeding for the purpose of completion of the cause as early as possible. The Meerut Development Authority, Meerut has handed over the photo copies of the amount of disbursement of compensation towards various parties. The photo copies will be kept with the record.