TEJAL UPPAL Vs. STATE OF U. P.

JUDGEMENT

(1.) The petitioner has preferred the present writ petition with the following relief:

(2.) The facts as stated in the writ petition are that the petitioner and her husband, namely Inder Bir Singh Uppal has purchased certain land, including the land of Khata no. 310, Khasra no. 305M, area 02-05-00 Bigha Pukhta i.e., 0.5580 Hectare situated in village Sadarpur, Pargana & Tehsil Dadri, District Gautam Budh Nagar.

(3.) It is stated in the writ petition that the dispute in the present writ petition relates only with the land of Khata no. 310, Khasra no. 305M area 02-05-00 Pukhta i.e. 0.5580 Hectare having old khasra nos. 429 & 504. It is further stated by the petitioner that after purchasing the aforesaid land, the petitioner has established a Girls School, in the name and style of Suman Girls Junior High School in the year 1997. In the year 2002, a notification dated 30.3.2002 under section 4(1) read with section 17 of the Land Acquisition Act, 1894 (hereinafter referred to as "Act of 1894") was issued. The said notification was published on 15.4.2002 in various news-papers. It is further stated in the writ petition that in view of the urgency clause invoked by the State Government, no objections were invited however the petitioner filed his objection that respondent authorities threatened to demolish the school building. Thereafter a writ petition being Writ Petition No. 20783 of 2002 was filed with a prayer to quash the notification dated 30.3.2002 and to restrain the respondents and their agents from demolishing the school building and taking the possession of the land. The aforesaid writ petition was finally disposed off by the judgment and order dated 20.5.2002.