- (1.) We have heard learned counsel for parties and perused the pleadings of writ petition.
(2.) Learned counsel for petitioner submitted that Lucknow Development Authority (for short 'the LDA') executed sale deed in respect of land under acquisition without issuing any notification under Section 4 of the Land Acquisition Act (in short "the Act"). Later the land was acquired by supplementary notification of 2008 and process of acquisition has been completed in as much as now the award has been passed after issuance of notification under Section 6 of the Act. Learned counsel, thus, argued that his land was not acquired and the LDA executed the sale deed without any sanction of law. Learned counsel also submitted that a large chunk of land being the subject matter of impugned notification, was later released in exercise of powers under Section 48 of the Act.
(3.) On the other hand, learned Chief Standing Counsel, Shri Upendra Nath Mishra, submitted that once the award has been rendered after following the procedure, it would not be open for the petitioner to challenge the notification with inordinate delay when the land was acquired for a public purpose.;