- (1.) This appeal by special leave is directed against the judgment dated 12/11/1984 passed by the Allahabad High court in Civil Miscellaneous Writ Petition No. 7160 of 1980.
(2.) The short facts leading to this appeal are as follows: The appellant-Trust was started in the year 1917 for the benefit of poor Khattrey girls. Kanpur Southern City Extension Scheme No. 11 was notified on 17/01/1921. Under the said notification the land belonging to the Trust was sought to be acquired. On 25/04/1928 a trust deed was executed whereby Jeet Mal Kapoor, the founder of that Trust, dedicated his properties for the benefit of the public.
(3.) Devi Das Kapoor, the Manager of the said Trust, filed a statement under Section 6 of the Urban Land (Ceiling and Regulation) Act, 1976 (hereinafter referred to as the Act) to the effect that the Trust was the owner of plot No. 64, Govind Nagar, Kanpur. On inspection, the Assistant Director found that the Trust owned 2071.10 sq. metres in plot No. 64 which was a vacant land. As per the master plan it was sought to be acquired for residential purposes. On the basis of this inspection a draft statement under Section 8 (3 of the Act was issued proposing to acquire 1071.10 sq. metres of vacant land.;