PAWAN KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Akhilesh Tripathi, learned counsel for the petitioners, 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.5.

(2.) Present writ petition has been filed by the petitioners for quashing the order dtd. 14/9/2006 passed by the respondent no.1 by which application of petitioner to de-notify his acquired land in Gata No. 37, 39 and 41 total area 4.45 acre situated at Village Alipur Bhood Shamli, Gajraula, District J.P. Nagar was rejected on the ground that the possession of the land has already been taken in the year 1976 as well as the petitioners further seeking direction to respondent to denotify the aforesaid Gata No. 37, 39 and 41.

(3.) (a) The petitioners were the tenure holder of Plot No.37, 39 and 41 of area 4.45 acre situated in Village Alipur Bhood Shamli, Gajraula, District- J.P. Nagar.