LAWS(ALL)-2019-11-46

SHIV KUMAR Vs. STATE OF U.P.

Decided On November 06, 2019
SHIV KUMAR Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Sri Uma Nath Pandey, learned counsel for the petitioner and learned Standing Counsel for the respondents No. 1 and 2.

(2.) The petitioner by means of this petition seeks a direction upon the respondent No.3 Greater Noida Industrial Development Authority to decide his representation dated 20.09.2013 for leasing out the land which was acquired from the petitioner in view of the Government Order dated 24.04.2010.

(3.) There is no dispute to the fact that the land of the petitioner, Khasra No. 356 area 1800 square meters situate in village Sakipur, Pargana Dadri, Tehsil Sadar, District Gautam Buddh Nagar, was acquired by the State of U.P. for the benefit of the Greater Noida Industrial Development Authority in accordance with the provisions of Land Acquisition Act.