M.Katju, J. - (1.) This writ petition has been filed for a writ of certiorari to quash the impugned notice dated 2.2.2001 (Annexure-8 to the writ petition) by which the petitioners have been directed to take compensation for the land in question by notice under Section 12 (2) of the Land Acquisition Act. The petitioner has also prayed for a mandamus directing respondents to de-notify the 3000 sq. yards land of Plot No. 539 situate in village Kaseru Bazar, district Meerut and exempt from acquisition.
(2.) Heard learned counsel for the parties.
(3.) The facts of the case are that on 14.8.1987 a notification under Section 4 of the Land Acquisition Act was published for acquiring the petitioners land including Khasra No. 539 measuring 10 bighas 18 biswa 3 biswansi in village Kaseru Bazar, district Meerut. Thereafter on 4.9.1987 a notification under Section 6 was published in the Gazette. The land was being acquired for, Meerut Development Authority for implementation of Ganga Nagar Awas Yojana.;