JAGDISH PRASAD Vs. STATE OF U.P.

JUDGEMENT

(1.) These three writ petitions arise out of similar set of facts and accordingly, with the consent of the parties, the writ petitions have been heard and are being disposed of by means of a common order.

(2.) Heard Shri W.H. Khan, learned Senior Advocate assisted by Shri Gulrez Khan, learned counsel for the petitioner in leading Writ C No.39268 of 2015; Shri Shiv Kant Mishra, learned counsel for the petitioners in connected Writ C No.20680 of 2016 and Shri Devbrat Mukherjee, learned counsel for the petitioner in Writ C No.14804 of 2025 and respondents in Writ C Nos.39268 of 2015 and 20680 of 2016; Shri Ambrish Shukla, learned Additional Chief Standing Counsel & Ms. Uttara Bahuguna, learned Additional Chief Standing Counsel for State respondents and Shri Tejasvi Misra, learned counsel for Ghaziabad Development Authority.

(3.) Jagdish Prasad, son of late Likhi Ram has preferred leading writ petition No.39268 of 2015 with prayer to issue a writ, order or direction in the nature of certiorari quashing the order dtd. 29/1/2014 passed by the State Government. Further prayer is made to issue direction in the nature of mandamus declaring the land acquisition proceedings in respect of the disputed land initiated in 1989 and in respect of which, award has been passed in 1991, as lapsed under Sec. 24 (2) of Act No.30 of 2013.