M.Katju, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner is a registered housing co-operative society registered under the U.P. Cooperative Societies Act, 1965 having 275 members. Between 27.11.1990 to 17.12.1991 the petitioner society purchased land in village Suthiana, Jalpura in pargana and tehsil Dadri, district Ghaziabad (now Gautam Budh Nagar) for residential purposes of its members from the residents of the said area, and thereafter the land purchased by the society was mutated in its name.
(3.) On 28.1.1991 the State Government under Section 2 (d) read with Section 3 of the U.P. Industrial Area Development Act, 1976, has notified the area mentioned in the Schedule to the Act as Greater Noida. True copy of the notification is Annexure-1 to the petition. Since the land purchased by the petitioner was in the Greater NOIDA area, the petitioner submitted a layout plan for approval of necessary permission to Greater NOIDA vide its letter dated 27.8.1991 but the said letter was neither replied nor the layout plan was approved by the respondents.;