- (1.) Since the issue involved in all these petitions is common, the facts, as they appear in Special Leave Petition (Civil) No. 5444 of 2015, are reproduced below:
(2.) This special leave petition is preferred against the judgment dated 29.01.2015 passed by the High Court in CMWP No. 4356 of 2015, which was filed by the Petitioner herein challenging the acquisition of her land. The Government had issued a Notification Under Section 4 read with Sections 17(1) and 17(4) on 16.04.2008 and a declaration Under Section 6 was issued on 16.06.2008.
(3.) The High Court has disposed of the writ petition vide its order dated 29.1.2015 taking note of a Full Bench decision of that Court in a bunch of writ petitions, with lead case being Writ Petition No. 37443 of 2001 (Gajraj and Ors. v. State of U.P. and Ors.) decided on 21.10.2011. Since counsel for both the parties before the High Court had agreed that the writ petition of the Petitioner was also covered by the aforesaid judgment, the High Court has disposed of the same in terms of the directions contained therein.;