KENDRIYA KARMACHARI & SAHKARI SAMITI Vs. STATE

JUDGEMENT

(1.) Heard Sri K.S. Rathore, Advocate holding brief of Sri P.S. Yadav, learned counsel for petitioner and learned Standing Counsel for respondent.

(2.) Petitioner, a Cooperative Housing Society, namely Kendriya Karmchari Evam Mitra Sahkari Awas Samiti Ltd. (hereinafter referred to as the ''petitioner') having registered with Housing Commissioner and Registrar, Cooperative Housing Society (Urban Area), U.P. Awas and Vikas Parishad, Lucknow vide registration certificate dated 16.03.1981 has come up to assail acquisition proceedings initiated vide notifications dated 07.07.1984 and 09.07.1984 in respect to Plots no. 363, 377/2 and has sought a declaration that said proceedings have lapsed and land in question be restored back to petitioner.

(3.) Petitioner-Society purchased 48.01 acres of land (76 bigha, 19 biswa, 10 biswansi) (2,32,773 sq. yards) in Village Hasanpur Bhovapur, Tehsil Dadri, Pargana Loni, District Ghaziabad through various sale deeds registered between 11.05.1981 to 24.11.1982 and land purchased by petitioner spread in several khasra numbers, details whereof are given in Annexure-2 of writ petition.