SATISH Vs. STATE OF U. P.

JUDGEMENT

(1.) The petitioner challenges the order dtd. 30/10/2019 passed by the Chief Executive Officer, NOIDA, refusing additional compensation for his acquired land, claimed on the basis of a right hereinafter detailed.

(2.) The petitioner's land comprising Khasra No. 545 admeasuring 7-14- 15 situate in village Tugalpur, Pargana Dadari, Tehsil Sadar, District Gautam Buddh Nagar was proposed to be acquired by the State Government vide notification issued under Sec. 4(1) read with Sec. 17(4) of the Land Acquisition Act, 1894 (for short 'the Act') dated September 9, 1997. A declaration under Sec. 6 read with Sec. 17 (1) of the Act dated October 9, 1998 followed. The acquired land of Khasra No. 545 (supra) shall hereinafter be referred to as 'the land in dispute'.

(3.) The land in dispute was acquired according to the notification under Sec. 4(1) and the declaration under Sec. 6(1) for the purpose of "planned industrial development" for Greater Noida Industrial Development Authority. Besides the land in dispute, lands of other tenure holders of village Tugalpur were also acquired. Award in respect of the acquired land in the village including the land in dispute was pronounced on March 31st, 2010 under Sec. 11(2) of the Act. After pronouncement of the award, compensation for individual tenure holders has been drawn up in Form 11, which includes compensation for the land in dispute.