- (1.) The petitioner has preferred this writ petition for the issuance of a writ of mandamus declaring the proceedings under Land Acquisition Act for acquisition of his agricultural land illegal, on the ground that entire acquisition proceedings stood lapsed in terms of Section 11-A of the Act. A brief reference to the material facts would suffice;
(2.) The petitioner claims to be an owner of Bhumidhari land comprising of khasra plot nos. 546, 547 and 562 each admeasuring total area of 1.5 bhigha, 1 bigha 2 biswa and 3 Viswansi and 2.2 bighas respectively. In terms of yard, it comes to 6000 square yards. The said plots situate in village Harsuan, Tehsil and district Ghaziabad. The State Government issued a notification dated 16.8.1988 under Section 4 (1) read with Section 17 (4) of the Land Acquisition Act, 1894 ( for short the Act). By the said notification a total area of 515 bigha and 3 Viswa was proposed to be acquired in the village Sadarpur, Harsaun and Dasana District Ghaziabad.
(3.) The purpose of acquisition shown in the notification was planned development of Sector- 29 by Ghaziabad Development Authority. The petitioner has placed on record the said notification as annexure-1 to the writ petition.;