SUBHASH CHANDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ram Surat Saroj, learned counsel for the petitioners, learned Standing Counsel and Sri Ramendra Pratap Singh, learned counsel for respondent No. 4.

(2.) These two writ petitions are based on identical set of facts challenging the same land acquisition notification hence have been clubbed and heard together and are being decided by a common judgment.

(3.) Challenge in these petitions have been made to the notification issued under Sec. 4 of the Land Acquisition Act, 1894(hereinafter referred to as "the Act") for acquisition of 73083 hectares of land situated in village Hazratpur Tehsil Dadri in district Gautam Budh Nagar for Planned Industrial Development through Greater Noida Industrial Development Authority. The plots belonging to the petitioners were also subject matter of acquisition by the said notification. The notification under Sec. 4 was followed by a declaration dated 09.11.2009 made under Sec. 6 of the Act. Undisputedly, award has also been made on 12.12.2011.