- (1.) Heard The Learned Counsel For The Parties. These Appeals Are Directed Against The Order Dated 9-9-1997 Vide Which The Division Bench Of The Allahabad High Court Dismissed The Writ Petitions Filed By The Appellants For Quashing The Notifications Issued By The State Government For Acquisition Of Their Land.
(2.) When The Special Leave Petitions, Out Of Which These Appeals Arise, Were Listed For Admission Hearing The Learned Counsel Appearing On Behalf Of The Appellants Stated That Their Clients Are Willing To Take The Acquired Land On Which The Structures Stand, On Lease On Reasonable Rent. In View Of The Statements Of The Learned Counsel, Notice Was Issued To The Respondents On 20-3-1998 And Orders Of Status Quo Regarding Possession Were Passed.
(3.) On Behalf Of Uttar Pradesh State Industrial Development Corporation (For Short "The Corporation"), Its Regional Manager, Shri S.K. Srivastava Has Filed Identical Counter-Affidavits, Paras 4 And 5 Of Which Read Thus: "4. That After 3-1-1987, The Rate Of Premium Of The Various Plots, Carved Out Of Land, Acquired Under The Notification Were Allotted To The Various Industrialists, Was Rs 120 Per Sqare Metre 5. That In The Circumstances The Corporation Is Entitled To The Following Amount, Should This Hon'ble Court Come To The Conclusion That The Plots Should Be Allotted To The Petitioner: 1. The Rate Of Premium For Allotment Of Plot Rs 120 Per Sqare Metre 2. Interest On The Aforesaid Amount Simple Interest @ 18% Per Annum W.E.F. 3-1-1987. 3. Lease Rent @ Rs 250 Per Hectare Per Year Which Is Subject To Upward Revision @ Rs 320 After 30 Years And Rs 620 After 60 Years." ;