- (1.) HEARD Sri Ravi Kant, Senior Advocate for the petitioner. Learned Standing Counsel appears for Respondents No. 1 and 2. Sri S.S. Jatav, learned Counsel appears for Respondent No. 3.
(2.) ISSUE notice to Respondent No. 4. Steps be taken within a week. Learned Counsel for petitioner challenging the notification under Section 4 read with Section 17(1) and 17(4) has contended that the land is sought to be acquired under the Housing Development Scheme and there was no ground for dispensing with inquiry under Section 5A of the Act. It is submitted by the petitioner that in pursuance of the Government Order dated 21.5.2005 the petitioner has applied for grant of license as he had purchased/assembled the land which is sought to be acquired.
(3.) SRI Jatav, learned Counsel for the Respondent submits that there was urgency in the matter, hence provision of Sections 17(1) and Section 17(4) were invoked.;