RAM AVTAR SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Order dated February 10, 2012 passed by the Secretary, Department of Industrial Development, in terms of directions issued by this Court vide order dated September 20, 2010 passed in Writ-C No.55926 of 2010, titled as Ram Avtar Sharma v. State of U.P. and others, has been challenged by filing the present writ petition.

(2.) In terms of aforesaid directions, application filed by the petitioner under Sec. 48 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') was to be decided. The writ petition challenging the acquisition of land otherwise was dismissed.

(3.) After hearing learned Senior Counsel for the petitioner, we do not find any case is made out for interference in the present writ petition, on account of huge delay and laches. The impugned order was passed by the Secretary of the Department concerned on February 10, 2012 and the writ petition has been filed more than a decade thereafter. As to how the petition, filed after huge delay, has to be dealt with has been considered by the Courts on number of occasions and the opinion expressed is that these petitions are required to be dismissed at the threshold.