S.K.Dhaon, J. - (1.) The petitioner alleges himself to be the lease holder of plot No. 1211 (area 1.14 acres) situation village Garhi, Pargana and district Dehradun (hereinafter referred to as the land in question). He has challenged the legality of the notification dated 28th April, 1986 published in the U. P. Gazette dated 21st June, 1986, and the notification dated 1st September, 1986 published in the U. P. Gazette dated 1st November, 1986, respectively issued under Sections 4 and 6 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act).
(2.) A composite notification under Section 4, sub-section (1) of Section 17 and sub-section (4) of Section 17 of the Laud Acquisition Act, 1894 (hereinafter referred to as the Act) was issued on 28th April, 1986 and was published in the U. P. Gazette dated 21st June, 1986. The purpose of the acquisition is shown : "For the construction of hospital for the employees of the Oil and Natural Gas Commission, Dehradun."
(3.) The only contention advanced on behalf of the petitioner is that the nature of the urgency was not such as to obviate an enquiry under Section 5-A. In furtherance of this argument it is contended that the State Government has not been able to discharge the burden cast upon it to demonstrate that it directed its mind towards formation of an opinion on the need to dispense with the inquiry under Section 5-A.;