ARVIND KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) This group of petitions involves a common question and, is accordingly, being decided together. For facility, the facts of Writ Petition No.16006 of 2016 is being taken into consideration.

(2.) A notification dated 7.10.2013 was issued under Section 4 of the Land Acquisition Act inviting applications from interested tenure holders who wanted to sell their land in pursuance of the "Green Field Project (Agra to Lucknow) Entry Control Express Way".

(3.) The petitioner considering the importance of the project, being in public interest, offered his land for sale on reasonable market rate.