- (1.) These matters were heard in detail for few days and hearing was concluded on 05.02.2015. Thereupon, we communicated the result in the open Court by pronouncing that appeals were dismissed and the reasons shall follow. These are, thus, our reasons for dismissing the appeals. Leave is granted in all the special leave petitions. PROLOGUE :
(2.) The subject matter of most of these appeals are the Notifications dated 12-03-2008 issued by the State of U.P. under Section 4 of the Land Acquisition Act ("Act" for short) read with Section 17 of the Act as well as declaration issued under Section 6 of the Land Acquisition Act (hereinafter referred to as the 'Act') vide Notification dated 30.06.2008. Land situate in various villages of Noida and Greater Noida in Tehsil Dadri, District Gautam Budh Nagar was acquired. Some other Notifications under same provisions of the Act in respect of lands of these villages was also acquired by earlier Notifications. The purpose stated in the notifications was 'Planned Industrial Development'. Urgency provisions under Section 17(1) and 17(4) of the Act were invoked thereby dispensing with the right of objection otherwise given to the land holders under Section 5A of the Act. The total land which was acquired by these notification was 589.188 hectares. Some writ petitions were initially filed in the High Court of Allahabad challenging the said Notifications, with primary contention that invocation of emergency provision and taking away valuable right of the land holders under Section 5A of the Act was illegal, mala fide, arbitrary and colourable exercise of power. Some of the writ petitions came up before the Division Bench of the said High Court. One was Writ Petition (C) 45777 of 2008 in the case of Harish Chand and Others v. State of U.P. and Others wherein the High Court upholding the very same Notifications, on arriving at the conclusion that invocation of Section 17 of the Act was justified, dismissed that writ petition. It so happened that another Division Bench of the same High Court decided Writ Petition (C) No. 17068 of 2009; titled Karan Singh v. State of U.P. and others. The Division Bench rendered its judgment dated 19-07-2011 in the said case accepting the aforesaid contention of the writ petitioners and holding that invocation of provisions of Section 17 of the Act was not justified. Accordingly, the Division Bench quashed these Notifications.
(3.) As a sequel, spate of writ petitions came to be filed challenging the lands acquired not only by the notification dated 12-03-2008 but even by earlier notifications as well. When these petitions came up before another Division Bench it noticed the aforesaid two conflicting views expressed by two different Division Benches. This led the said Division Bench to refer the matter to the larger Bench and orders dated 26-07-2011 were passed in this behalf. This is how the matters were placed before the Full Bench and by that time as many as 471 writ petitions had accumulated. All these writ petitions were taken up analogously by the Full Bench and disposed of vide judgment dated 21.10.2011 with leading case known as Gajraj vs. State of U.P. (W.P. (C) 37443 of 201!). The Full Bench of the High Court has accepted the plea of the land holders that invocation of emergency clause contained in Section 17 of the Act was impermissible and unwarranted. At the same time, the High Court also noticed that in respect of land of many villages, possession had already been taken and substantial development work carried out. Even compensation was paid in such cases, the High Court, instead of quashing the Notifications in respect of those villages, chose to adopt the middle path in an endeavour to balance the equities of both sides. Thus, it enhanced the provisional compensation and also directed allotment of developed Abadi land to the extent 10% of their acquired land subject to maximum of 2500 sq. mtrs. However, in respect of three villages, when it found that no development work had been carried out at all by the Authorities during the intervening period, the High Court chose to quash the Notifications including consequential actions and directed restoration of the land to the respective land owners.;