(1.) This writ petition and Writ Petition Nos. 29029, 29033 and 29152 of 2003, are being disposed off by a common judgment.
(2.) Heard learned Counsel for the petitioners, learned Standing Counsel, and Shri Vinod Misra for NOIDA.
(3.) On 30.3.2002, a notification Under Section 4(1) read with Section 17(1) of the Land Acquisition Act was issued proposing to acquire 779.55 Acres of land in Village Sadarpur, Tahsil Dadri, District Gautam Budh Nagar (NOIDA) for the benefit of New Okhla Industrial Development Area (hereinafter referred to as the NOIDA). True copy of the notification is Annexure 1. The petitioners have alleged that they have their abadi in that area. It is alleged in Para 6 that although one year has passed no notification has been issued Under Section 6 and this shows that there was no urgency. It is also submitted that the District Magistrate, Ghaziabad has issued a letter dated 29.12.81 to the Chief Executive Officer, NOIDA requesting him not to acquire abadi plots as desired in the order the dated 29.8.78. True copy of the said letter dated 29.12.81 is Annexure-3. In Para 18 it is stated that the petitioners have their constructions over the land in dispute. It is alleged in Para 19 of the petition that a policy decision has been taken not to acquire the abadi land vide Anncxure-4, and some plots have been exempted vide Paragraphs 19 to 21 of the writ petition. Hence, this writ petition.
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