BABU NANDAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Having heard Sri A.P. Srivastava, learned Counsel for the petitioner and learned Standing Counsel for the respondents, the writ petition was avowed; in open Court on 6.2.2006, but the reasons ware to follow, The reasons are as under:

(2.) By means of this writ petition under Article 226 of the Constitution of India, the Impugned order dated 11.9.2003 passed by the Special land Acquisition Officer, Varanasi, the respondent No. 3, Is sought to be quashed.

(3.) In short the fact relevant for determination of actual controversy involved in this case is that by a notification dated 30.8.1985 under Section 4 of the Land Acquisition Act; 1894 (for short the "Act"), land of the petitioner and other persons was acquired for construction of Ram Nagar-Mughalsarai Bye-pass Road The notification under Section 6 of the Act. with regard to the aforesaid acquisition was issued on 31.8.1985. The Special Land Acquisition Officer, Varanasi gave the award on 7.1.1970.