NALINI AND ASSOCIATES Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners claim to be bhumidhar of the plots in question, which was stated to be agricultural land in the report of respondent No. 3, NOIDA. Land Acquisition proceedings were held under the Land Acquisition Act, and the petitioners' prayed for exempting the land on the ground that it was abadi. That representation was rejected by the impugned order dated 12.11.2003. Petitioners are challenging the impugned order dated 12.11.2003 passed by the Chief Executive Officer, NOIDA rejecting their representation. Copy of the impugned order dated 12.11.2003 is Annexure-1 to the writ petition.

(3.) Annexure-1 to the writ petition shows that the land was acquired on 18.3.1984. Now this petition has been filed in the year 2004 praying for a direction to the Chairman, Board of Revenue to decide the petitioners' representation.