CHANDRA PAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The petitioners have sought to question the legality of an award which has been passed under the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') and have sought a mandamus to the first respondent to declare that the entire proceeding for acquisition have lapsed in view of the provisions of Section 11-A of the Act.

(2.) In making the submissions, learned counsel for the petitioners has relied upon a judgment of a Division Bench of this Court in Megh Singh Vs. State of U.P. and Others, 2011 1 AllLJ 243.

(3.) The subject matter of the petition consists of Khasra Nos.942, 1333 and 1438, situated at Village Ghodi Bachera, Tehsil Dadari, District Gautam Budh Nagar. The petitioners claim to be co-tenure holders of half share in Khasra Nos.940, 946 and 1437. Admittedly, the date of notification under Section 4(1) of the Act is 10th October 2005 and the date of declaration under Section 6 of the Act is 19th January, 2006. The provisions of Section 17(1) and (4) were applied and possession of the land was taken on 14th June, 2006 and 6th October, 2006. The award was made on 25th July, 2011.