RAVINDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) RAVI S. Dhavan, J. Land Acquisi tion proceedings are the subject of these proceedings. But the matter is not so simple so as to consider the issues isolated to the Land Acquisition Act, 1894. The aspects before the Court go beyond ac quisition proceedings. No issue would have been before the Court but far the fact that a planned exercise has beei on for a decade and now will continue in continuity to depressurize Delhi so that i ( does not spew like a volcano and bring an end to itself by a self- indulgent unknowing exer cise to put everything under the sun in Lutyens Delhi where there is no more space left. Thus saving Delhi a on sequential circumstance is a matter n0t uncon nected before this Court. Initially, when writ petitions came to this Court the petitioners did make a passing reference to the National Capital Region. So did the respondents. But, neither the petitioners nor the respondents submitted nor ap plied formally that one very crucial and essential party was conspicuous by its ab sence and be added to the proceedings. Eliminating or not arraying this particular party would have been fatal to the proceedings. This party is the National Capital Region Planning Board which owes its origin to the National Capital Region Planning Act, 1985.

(2.) THE National Capital Region is a concept which has been given by an Act of Parliament and it co- ordinates planning in the spread of Delhi with the States which adjoins the State of Delhi (Previously known as the Union Territory of Delhi ). THE States which border the State of Delhi are the Uttar Pradesh, Rajasthan and Haryana. As Delhi's presence is being felt even beyond 100 Kms. , within its strict periphery it cannot develop for lack of space. To decongest the National Capital the Parliament enacted the National Capi tal Region Planning Act, 1985. THE direct result of this was that it was planning and development of satellite townships in the surrounding States. THE purpose of this satellite township was primarily to place industry outside Delhi so as to make breathing within easier and given the oc casion, take out of it in a planned manner. Habitat was a consequential circumstance.

(3.) THE specific villages where the Land Acquisition proceedings gave an oc casion to the petitioners to come to this Court are the villages of Kasna and Surajpur, otherwise part of the district of Bulandshahr.