MOHD SHAHEED KHAN Vs. STATE OF U P

JUDGEMENT

(1.) The prayer of the petitioner is to command the respondents to pay him compensation of his lands acquired under the provisions of the Land Acquisition Act as per the provisions of Act itself after quashing the order D/- 23-7-1988 passed by Respondent No. 2 Special Land Acquisition Officer (Nagar Mahapalika), Allahabad (as contained in Annexure-2) by which the Respondent No. 2 has come to a conclusion that as two years period has expired from the date of notification issued under S. 6 of the Act in September, 1986 and the proceedings were not affected by any stay order passed by any Court hence it is not possible to make an award in view of the provisions of S. 11-A of the Land Acquisition Act.

(2.) That writ petition came up for hearing before a Division Bench consisting of one of us (N. B. Asthana, J.) and M. L. Bhat, J. since retired.

(3.) Bhat, J. after recording his reasons granted following reliefs to the petitioner:--