- (1.) Ms. Reena Singh, learned Counsel appearing for the Ghaziabad Development Authority has asked for time to ensure the compliance of the order passed by this Court earlier. She may furnish the information explaining as what was the total tenure of the applicants and when possession of their lands was actually taken in pursuance of the award made under the Land Acquisition Act, 1894. The Authority may also file a copy of the order passed by it making the allotment in favour of the applicants in 1975 and the letter of non-acceptance of the said land by the father of the applicants. The Authority is further directed to furnish information as how many persons whose lands had been covered by the same Notification under Section 4 of L.A. Act had applied for the benefit of the scheme seeking allotment of land of residential area and how many such applicants had been allowed and who are those persons who had been made allotment of land like the present applicants. The said information may be furnished within three weeks from today serving the copy of the same upon the learned Counsel for the applicants. As asked by Shri P.S. Patwalia, learned senior counsel appearing for the applicants, three weeks' further time is granted to the applicants to file the reply to the said affidavit filed by the Authority.
(2.) List the matter after six weeks.;