NOIDA INDUSTRIAL DEVELOPMENT AUTHORITY Vs. RAVINDRA KUMAR

JUDGEMENT

(1.) Special Leave Petitions Leave granted.

(2.) This group of appeals arise out of a common judgment and order dtd. 13/9/2019 of a Division Bench of the High Court of Judicature at Allahabad. Some of the appeals are filed by Noida Industrial Development Authority (for short, 'the acquiring body'). The other appeals are filed by the original writ petitioners before the High Court who are claiming to be the owners of the acquired lands.

(3.) The State Government issued a notification dtd. 7/11/2007 under Sec. 4 of the Land Acquisition Act, 1894 (for short, 'the 1894 Act'). By the said notification, the State Government notified its intention to acquire 108.233 hectares of lands in Village Begumpur, Pargana Dankaur, Tehsil Sadar, District Gautam Budh Nagar. The purpose of the acquisition was the planned industrial development through New Okhla Industrial Development Authority (NOIDA). The State Government invoked the urgency clause under sub ­sec. (1) of Sec. 17 of the 1894 Act and also passed an order under subsec. (4) of Sec. 17 for dispensing with an enquiry under Sec. 5A of the 1894 Act. On 17/3/2008, a declaration under Sec. 6 of the 1894 Act was issued by the State Government.