INDRAPAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri A.K. Misra, learned Advocate who appears in support of this writ petition, Sri M.C. Chaturvedi, learned Chief Standing Counsel for the State Authority and Sri Ramendra Pratap Singh, learned Advocate for the development authority.

(2.) Prayer in this petition is for quashing the impugned notifications issued under Section 4(1) read with Section 17(4) of the Land Acquisition Act, 1894 dated 13.2.2006 and under Section 6 read with Section 17(1) of the Act dated 12.6.2006 (Annexure Nos. 1 and 2 to the writ petition).

(3.) The question involved in this petition is that whether exercise of the State Government in issuing notifications in question by invoking urgency clause under Section 17 and dispensing the enquiry under Section 5(A) of the Land Acquisition Act is justified