JUDGEMENT
-
(1.) This judgment will dispose of Civil Appeal Nos. 2650-2652 of 1998,
3162 of 1998, 3176 of 1998, 3415 of 1998, 3561 of 1998, 3597 of 1998,
3923 of 1998, 3939 of 1998, 3645 of 1998, 3691 of 1998, 5346 of 1998,
2116-2118 of 1999, 2139 of 1999, 2121 of 1999, 2113 of 1999, 4995-4996
of 1998 and SLP(C) No...(CC) 1540 of 1999. All these appeals and the
Special Leave Petition challenge a common judgment passed by
Allahabad High Court, disposing of several Writ Petitions. The High Court
has granted certificate granting leave to file appeal. These Writ Petitions
were filed covering various subjects. Basically, in some of the Writ
Petitions, constitutionality of provisions of Sections 17(1), 17(1)(A),
17(3)(A), 17(4) and proviso to Section 17(4) of the Land Acquisition Act
(hereinafter referred to as 'the Act' for short) alongwith Section 2 of the
U.P. Act No. VIII of 1994 (hereinafter called 'the Validating Act' for short)
was challenged, so also constitutionality of Sections 3(A), 3(B), 4, 5, 6, 7
and 8 of the Act was also challenged. In that set of Writ Petitions,
basically, the notification issued under Section 4(1) of the Act and the
award dated 25.2.1987 were in challenge.
(2.) In some other Writ Petitions, besides the challenge to the above
mentioned provisions, some other notifications dated 30.12.1995,
25.1.1992, 4.1.1992 and 15.12.1992 under Section 4(1) of the Act, as well
as, the declaration under Section 6 of the Act were in challenge.
(3.) In some Writ Petitions, the petitioners prayed for a Writ of
mandamus, commanding the State of U.P. to frame necessary rules and
regulations in respect of Sections 11, 11-A and 17(3)(A) of the Act
pertaining to the functioning of the Land Acquisition Officer and also
sought for an injunction restraining the authorities from interfering with the
possession of the Writ Petitioners' land and to comply with the provisions
under Sections 3(1A), 3(B), 4(2), 5 and 9(1) of the Act. They have also
prayed for a disciplinary action against the Station Officer, Police Station
Gomti Nagar, Lucknow, U.P.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.