SUNDER DEEP EDUCATIONAL SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition is against the acquisition of petitioner's land under National Highway Act, 1956 (the Act) for the benefit of the National High Way Authority of India (the Authority ). The Facts

(2.) THE petitioner is a society registered under the Societies Registration Act for imparting higher professional education. It purchased land in the year 2001 in village Dashan, Tehsil and District Ghasiabad. According to the petitioner, some buildings have already been constructed in which education for Bachelor of Pharmacy, Bachelor of Hotel Management and Catering, Post Graduate Diploma in Management, Bachelor of Technology, Master of Business Administration, Master of Computer Application, and Bachelor of Architecture is being imparted.

(3.) A notification under section 3-A of the Act was published on 7. 2. 2008. for construction of the loopway (the Loopway) for the crossing between National Highway No. 24 and Eastern Peripheral Express Way around Delhi. This included a part of the petitioner's land where buildings are situate. The petitioner filed its objection against the same under section 3-C of the Act on 11. 3. 2008. It was rejected on 7. 1. 2009 and the notification under section 3-D of the Act was published on 21. 1. 2009, hence the present writ petition. Submissions of the Petitioner