- (1.) HEARD Review Application in Writ Petition No. 31799 of 2009 Naipal Singh v. State of U.P. and Review Application in Writ Petition 31102 of 2010, Pintu Singh v. State of U.P. and others. These two review applications filed in the above two petitions have been heard together and are being disposed of by this common order.
(2.) HEARD Sri N.P. Singh, appearing for the Petitioners, Sri Ramendra Pratap Singh, learned Counsel for the NOIDA, learned Standing Counsel for the State -Respondents and Sri Yashwant Varma for the Respondent No. 6 in Writ Petition No. 31102 of 2010. Review Application No. 262133 of 2010 has been filed to review the judgment and order dated 11.8.2010 passed in Writ Petition No. 31799 of 2009 by which the writ petition was dismissed relying on the submission of the learned Counsel for the Respondents that the land was acquired for Yamuna Express Way Project and the writ petition is fully covered by the judgment passed in Writ Petition 29682 of 2009 (Narendra Road Lines Pvt. Ltd. v. State of U.P. and others).
(3.) LEARNED Counsel for the Petitioner submitted that in Writ Petition No. 31799 of 2009 notifications issued under Sections 4 and 6 of the Land Acquisition Act dated 17.3.2009 and 7.5.2009 were challenged. He submitted that purposes of acquisition as mentioned in the notifications under Sections 4 and 6 was as follows: Under Sub -section (1) of Section 4 of the Land Acquisition Act 1894 read with Sub -section (4) of Section 17 of Land Acquisition Act 1894 (Act No. 1 of 1894) the Governor is pleased to notify for general information that the land mentioned in the sub -schedule below is needed for public purpose, name ly for planned development of Industrial in district Gautam Budh Nagar;