BUNDA Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Sri M.D. Singh ''Shekhar', learned counsel for the petitioners in Writ Petition No. 76722 of 2005 and Sri M.K. Gupta, assisted by Sri Pankaj Dubey for the petitioner in Writ Petition No. 2692 of 2009. Learned standing counsel appears for the State respondents. Sri Navin Sinha assisted by Sri Ramendra Pratap Singh appears for the Greater Noida Industrial Development (GNIDA).

(2.) In Writ Petition No. 76722 of 2005 - Bunda and others have challenged the entire proceedings of acquisition of their land initiated by the State Government vide notification dated 27.08.2004, issued under Section 4 (1) read with Section 17 (1) and (4), dispensing with the provisions of Section 5-A, and the notification dated 19.07.2005, under Section 6 read with Section 17 (1) of the Land Acquisition Act 1894 (in short ''the Act') in acquiring plot Nos. 404 - area 0.6055 hectares; 406 - area 0.5311 hectares; 407 - area 0.1036 hectares; 417 - area 0.1138 hectares; and 418 - area 0.4173 hectares in village Surajpur, Pargana Dadri, District Gautam Budh Nagar through Greater Noida Industrial Development (GNIDA).

(3.) In Writ Petition No. 2692 of 2009 - M/s. Saraswati Builders have challenged the same notifications, in acquiring plot Nos. 399 - area 0.4047 hectares, 400 - area 0.4174 hectares plot No. 403 - area 0.3414 hectares.