HARI LAL Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner has prayed for a direction to quash the orders dated 15.3.1994 and 19.8.1994 passed by the Joint Secretary, Government of U. P. by which the State Government has taken a decision not to release the land measuring 15.91 acres in Village Kaudia, Pargana Anguli, Tehsil Shahganj, Distt. Jaunpur acquired by the State Government in the year 1966, for public purpose under the Land Acquisition Act, 1894 (the 'Act') and for which, it is alleged that by Government Order dated 21.7.1971 the State Government had issued directions to release the land and on which the District Magistrate, Jaunpur had by his order dated 12.2.1992 released plot no.605 area 7.97 acres in favour of its owners Shri Hari Lal, the petitioner in this writ petition .

(2.) The petitioner has also prayed for quashing the order dated 11.6.1992 passed by the District Magistrate, Jaunpur, and further for a direction to the State Government to treat the Government Order dated 21.7.1971 releasing the land as valid order for withdrawal from acquisition.

(3.) We have heard Shri S. C. Tripathi, learned counsel for the petitioner. Learned Standing Counsel appears for the State respondents.