- (1.) SLP (C) No....CC 2173 of 2015 This special leave petition is preferred against the judgment dated 13.03.2014 passed by the High Court in CMWP No. 61759/2011 which was preferred by the Petitioner herein challenging the acquisition of his land. The Government had issued notification Under Section 4 read with 17(1) on 12.03.2008 and declaration Under Section 6 was issued on 30.06.2008.
(2.) The High Court has disposed of the writ petition vide its order dated 13.03.2014 taking note of the Full Bench decision in a bunch of writ petitions with leading case being Writ Petition No. 37443 of 2001 (Gajraj and Ors. v. State of U.P. and Ors.) decided on 21.10.2011.
(3.) The judgment in Gajraj and Ors. came to be challenged by the State as well as the land owners. All these petitions/appeals, including the appeals filed by the land owners, have been dismissed by this Court affirming the view taken by the Full Bench in the said case.;