DHEERAJ SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri H.R. Misra, learned Senior Advocate assisted by Sri K.M. Mishra and Sri Nikhil Agarwal, learned counsel for petitioner in Writ-C No. 7897 of 2009, Sri Ajay Kumar Sharma, learned counsel for petitioners in Writ-C No. 26519 of 2009, Sri Saiful Islam Siddiqui, learned counsel for petitioner in Writ-C No. 8360 of 2009, learned Standing Counsel for State of U.P. and Sri Madan Mohan, learned counsel for Uttar Pradesh Avas Evam Vikas Parishad.

(2.) Since all these writ petitions relate to same scheme notified by Uttar Pradesh Avas Evam Vikas Parishad (hereinafter referred to as "UPAEVP") and relate to land acquired under same acquisition notifications dated 2.8.1997 and 4.12.1997, hence have been heard together and are being decided by this common judgment.

(3.) First of all, we proceed to deal with writ petition no. 7897 of 2009. Petitioner Dheeraj Singh has filed this writ petition under Article 226 of Constitution of India, assailing Notification dated 7.2.2009 issued by State Government cancelling its earlier Notification dated 28.1.2009 in respect of Khasra no. 254 area 2.730 Hectare situated at Village Nawikala, District Saharanpur. Aforesaid land was denotified by Notification dated 28.1.2009 but by means of impugned notification dated 7.2.2009 earlier notification dated 28.1.2009 has been cancelled/revoked.