- (1.) HEARING with regard to villages, namely, Pali, Birondi Chakrasenpur, Dabra, Dadha and Roja Yakubpur is continuing.
(2.) LEARNED Counsel for the Petitioners in Writ Petition No. 45450 of 2011 (Phundan Singh and Ors. v. State of U.P. and Ors.) has contended that there was No. development plan made by the Greater NOIDA for industrial development and there was No. need of land for any industrial development and also that there were already sufficient land available with the Greater NOIDA. It is further submitted that although the counter affidavit has been filed by the Greater NOIDA but detail of development plans, which were in existence before the date of issue of notification for acquisition, has not been brought on the record. In Writ Petition No. 37119 of 2011 (Dal Chand and Ors. v. State of U.P. and Ors.) in which hearing is going on, averment has been made that the land use, which was earmarked at the time of acquisition, has been changed by the Greater NOIDA. It has further been stated that there has been No. appropriate plan for industrial development and allotments have been made to the builders for developing residential complexes and multistory complexes, which indicate that Greater NOIDA had not been proceeding keeping in mind the object of the Uttar Pradesh Industrial Area Development Act, 1976.
(3.) SRI Ravindra Kumar appearing for the Greater NOIDA prays for and is allowed three days' time to file supplementary counter affidavit.;