- (1.) Heard learned counsel for the petitioner, learned counsel for respondent No. 4 and learned Standing Counsel for the State-respondents. It is admitted on record that the land of the petitioners was acquired under the provisions of Land Acquisition Act, 1894. It is also admitted on record that the petitioners have taken compensation for the land, which had been so acquired. What is missing from the writ petition is as to on what date the notifications under Sections 4 and 6 of the Land Acquisition Act, 1894 were made and on what date petitioners had actually received the entire compensation.
(2.) Learned counsel for the petitioners refers to the letter of the Principal Secretary, Industrial Development Department, Government of U.P. at Lucknow dated 24th April, 2010 enclosed as Annexure-2 to the writ petition for the reliefs prayed for in the present writ petition i.e. for the acquired land being leased in his favour.
(3.) We have gone through the letter of the Principal Secretary dated 24th April, 2014 and we find that in the letter it has been recorded that in exceptional circumstances i.e. where there is a dispute with regard to the acquired land being Abadi, where there is public agitation against acquisition or law and order situation has arisen, the Noida, Greater Noida and Yamuna Express-way Industrial Development Authorities, while recommending de-notification of the acquisition, may examine the leasing out of property in favour of the person whose land has been so acquired.;