(1.) These are two writ petitions, one bearing Writ Petition no.202 (L/ A) of 2014 by the Union of India whereas the other bearing Writ Petition No.24178 (L/A) of 2020 is by the private opposite parties of the earlier writ petition.
(2.) The Union of India has challenged an order dtd. 19/5/2014 passed by the Additional District Magistrate (Land Acquisition), Joint Organization, Lucknow. In the connected petition, the private persons have sought compensation for the land which is in possession of the Central Reserve Police Force (petitioner no.2 of W.P. No.202 (L/A of 2014), on the basis of the order dtd. 19/5/2014, that is, the very order which is impugned by the Union of India.
(3.) The dispute herein relates to Khasra No.1170 (area 1-3-0), Khasra No.1141 Sa (1-10-0), Khasra No.1141 Sa (area 0-5-0) and Khasra No.1200 (area 1-0-0). All the lands are situated in Village and Pargana-Bijnor, Tehsil and District-Lucknow.