VIJAY PAL SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Akhilesh Tripathi, learned counsel and Sri Shivam Yadav, learned counsel for the petitioner, learned Standing Counsel representing the State- respondent, Sri H.N. Singh, learned Senior Advocate assisted by Sri Anuj Srivastava, learned counsel representing the Uttar Pradesh State Industrial Development Corporation Ltd. (hereinafter referred to as the U.P.S.I.D.C.) and Sri Amit Saxena, learned Senior Counsel assisted by Sri Varad Nath, learned counsel for the respondent no.4.

(2.) Present writ petition has been filed by the petitioner basically for the prayer to de-notify the notification of the acquisition dtd. 16/6/1976 in respect of plot No.199M, total area 1.20 acres situated at Mauja Bhanpur Khalsa, Pargana Hasanpur, District Moradabad on the ground that the petitioner is still in possession of the part of the land of Plot No.199M though the same was acquired by notification dtd. 16/6/1976 and his hotel is running over it since 1984. The factual matrix of the case is as follows:-

(3.) (a). The petitioner was the tenure holder of Plot No.199M of area 1.91 acre situated in Mauja Bhanpur Khalsa, Pargana Hasanpur, District Moradabad.