N.K.Mitra, C.J. - (1.) This bunch of writ petitions arises out of land acquisition proceedings initiated pursuant to Notification dated 30.1.1989 under Section 4 (1) and declaration made vide Notification dated 8.2.1992 issued under Section 6 read with Section 17 (4) of the Land Acquisition Act. (in short the 'Act'). By means of Notifications aforestated land admeasuring 734.50 acres situate in four villages Chamrauli. Basai, Tora and Makhwali was acquired for construction of buildings, plots and commercial centres under the planned development scheme known as Taj Nagri Phase II of Agra Development Authority, in short 'A.D.A.'
(2.) It appears that a number of writ petitions including Writ Petition No. 5452 of 1990 were filed challenging the acquisition proceedings in respect of lands situate in village Basal and Tora. However, pending such writ petitions the award dated 29.2.1992 was made under Section 11 of the Act. Writ petitions came to be allowed by a Division Bench of this Court vide Judgment and order dated 20,8.1993 thereby quashing the Notification under Section 6 read with Section 17 (4) of the Act and directing the Collector to make an enquiry under Section 5A of the Act. Pursuant to the direction given by the Division Bench, enquiry contemplated by Section 5A of the Act was held and a fresh Notification came to be issued under Section 6 of the Act on 16.1.1995. In the meantime Civil Misc. Writ Petition No. 13600 of 1992 came to be Instituted by the A.D.A. whereby seeking a writ of certiorari quashing the award dated 29.2.1992.
(3.) Civil Misc. Writ Petition No. 489 of 1992, Kanhaiya Kunj Sahkari Awas Samiti Limited v. State of U. P. and others, has been Instituted for exemption of the land belonging to the petitioner society from the acquisition proceedings and Civil Misc. Writ Petition Nos. 23315 of 1992, 23316 of 1992, 38393 of 1993. 41530 of 1993. 26919 of 1996 and 29513 of 1999 have been Instituted for issuance of writ in the nature of mandamus commanding the respondents therein to make payment of compensation to the claimants as per award dated 29.2.1992. Civil Misc. Writ Petition Nos. 2918 of 1995, 3612 of 1995. 3613 of 1995, 3625 of 1995, 3632 of 1995, 3797 of 1995, 3798 of 1995, 3848 of 1995, 4718 of 1995, 4719 of 1995, 5166 of 1995, 5167 of 1995, 5631 of 1995, 6089 of 1995 and 30597 of 1999 have been instituted for issuance of writ in the nature of certiorari quashing the Notification dated 30.1.1989 issued under Section 4 (1) read with Section 17 (4) of the Act and the Notification dated 16.1.1995 issued under Section 6 of the said Act and Civil Misc. Writ Petition Nos. 2651 of 1995, 3913 of 1995 and 4603 of 1995 have been Instituted for issuance of a writ in the nature of certiorari quashing the Notification dated 16.1.1995 issued under Section 6 of the Act.;