UDAI VEER SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) By notification dated 17.3.2009 issued under section 4, read with section 17(1) of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") and thereafter by declaration issued under section 6 of the Act on 9.11.2009, 73.3083 hectares land of village Hazratpur, District Gautam Budh Nagar was notified to be acquired for planned industrial development in district Gautam Budh Nagar through Greater Noida Industrial Development Authority (in short "GNIDA"). The plots of the petitioners were also included in the said acquisition notification. Challenging the said notifications dated 17.3.2009 and 9.11.2009 this writ petition has been filed with the further prayer for a declaration to release the land acquired by the said notifications and not to interfere in the peaceful enjoyment and possession of the petitioners over the said plots.

(2.) An interim order to the effect that the parties shall maintain status quo with regard to the possession over the land in dispute was passed on 14.12.2009, which still continues to be in operation.

(3.) We have heard Sri Nagendra Pratap Singh along with Sri K.K.Singh, learned counsel for the petitioners as well as learned Standing Counsel appearing for the State-respondents no. 1 to 3 and Sri Ravindra Kumar along with Sri Ramendra Pratap Singh, learned counsel for respondent no.4-GNIDA and have perused the record. Pleadings between the parties have been exchanged and with consent of the learned counsel for the parties, this writ petition is being disposed of at the admission stage.