SUKHVIR Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) Heard Sri B.C. Rai, learned counsel for the petitioner, learned Standing Counsel for respondents No. 1 to 4 and Sri Mahendra Pratap, Advocate, for respondent No. 5. With the consent of learned counsel for the parties this writ petition is being heard and decided at the stage of admission itself under the Rules of the Court without calling for any counter or rejoinder affidavit.

(2.) This writ petition under Article 226 of the Constitution of India has been filed challenging supplementary award dated 18.04.2015 (Annexure 20 to the writ petition) prepared by Additional District Magistrate Irrigation, Ghaziabad, respondent No. 4 and also to declare entire land acquisition proceedings initiated under Land Acquisition Act, 1894 (hereinafter referred to as "Act, 1894") in respect of land to the extent of 120.4 bigha comprised in plot Nos. 1061, 1062, 1066, 1067, 1045, 1049, 1050, 1053, 1036/2 and 928/1, situated at revenue village Makanpur, Pargana Loni, Tehsil Dadri, District Ghaziabad, belonging to the petitioner stood lapsed in view of Sec. 24(2) of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as "Act, 2013").

(3.) Brief facts giving rise to aforesaid writ petition are: