RAJEEV Vs. STATE OF U. P.

JUDGEMENT

(1.) All these 11 writ petitions relate to the acquisition of land of village Begumpur, Pargana Dankaur, Teshil Sadar, District Gautam Buddh Nagar.

(2.) The State of U.P. vide notification dated 07.11.2007 issued under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as "Act") proposed to acquire 108.233 hectares of land of the aforesaid village for the planned industrial development through New Okhla Industrial Development Authority (NOIDA).

(3.) In issuing the aforesaid notification, the State Government opined that as there is urgency for acquisition and the provisions of sub-section (1) and (2) of Section 17 are applicable, the holding of an enquiry or hearing of objections to the proposed acquisition as provided under Section 5-A of the Act be dispensed with by virtue of powers conferred under sub-section (4) of Section 17 of the Act.