RAJMANI MAURYA Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Shri Pankaj Dubey in support of the writ petition, and the learned Standing Counsel for the respondent nos. 1 to 3.

(2.) Not chastened by the indictment meted out to him by this Court on more than one occasion, the petitioner yet again files the instant writ petition seeking an appropriate writ for release of the plots in question placing reliance upon the provisions of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter for the sake of brevity called the "Act, 2013").

(3.) The present writ petition emanates from notifications issued under Sections 4 and 6 of the Land Acquisition Act, 1894 (hereinafter for the sake of brevity called the "Act, 1894") issued on 06/10/1989 and 31/8/1990, in terms of which the land in question was acquired for the respondent Bhadohi Industrial Develoment Authority for implementation of the Rajpura Commercial-cum Residential Scheme at Bhadohi.