- (1.) Heard learned counsel for the petitioner and learned standing counsel for the respondents.
(2.) Through this writ petition prayer for quashing orders dated 2.4.1988 and 29.12.1997 (Annexures VI & VII to the writ petition) was initially made. Thereafter through amendment a prayer was added for a writ of mandamus directing Special Land Acquisition Officer, Ghaziabad to pay balance amount of compensation for land of the petitioner acquired through notification dated 10.3.1988. Annexure-VI is an order passed in Case No. 50 of 1986-1987 under Section 154/167 of U.P. Z.A. & L.R. Act, State v. Hindan River Co-operative Society Ltd. Through the said order it was directed that possession of the agricultural land acquired by the petitioner co-operative society after 31.3.1983 ad-measuring 35.5 bighas (22.5 acres) shall be delivered to the State Government by the Tehsildar within 15 days. Against the said order, Revision No. 29 of 1987-88 was filed by the petitioner which was dismissed by Commissioner, Meerut Division, Meerut through order dated 29.12.1997.
(3.) However before passing of the first order dated 2.4.1988, the said land alongwith other land had been proposed to be acquired under Land Acquisition Act by issuing notification under Section 4 of the Act on 10.3.1988. Section-6 notification was issued on 8.7.1988.;