NARENDRA KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Uma Nath Pandey, learned counsel for the petitioners.

(2.) The petitioners are allotees of land by the respondent authority after the same was acquired under the provisions of the Land Acquisition Act. The tenure holders, of the land that was acquired under the different notifications, challenged the acquisition proceedings and ultimately all such matters came to be deecided by a Full Bench decision in the case of Gajraj and others Vs. state of U.P. And other, 2011 11 ADJ 1.

(3.) The claim of the petitioners is that the land which is subject matter of present dispute were not part of the petitions and notification that was under challenge in the said decision, and consequently the respondent authority has erroneously proceeded to raise a demand of an enhanced amount to be realised from the petitioners for no valid reasons. The petitioners, therefore, contend that any escalation of price of land that was not subject matter of challenge cannot be the basis for further realisation of the amount from the petitioners.