- (1.) HEARD Sri N.U.Khan, learned counsel for the petitioner, learned Standing Counsel appearing for respondent nos.1 and 2 and Sri Pankaj Patel, learned counsel appearing for respondent no.3.
(2.) IT has been contended by learned counsel for the petitioner that petitioner is the owner of plot no.1072, ad -measuring 5 bighas, situate in village Ujriyaon, Pargana, Tehsil and District Lucknow and that in the year 1983 this piece of land along with other plots was acquired under the relevant provisions of Land Acquisition Act for the purpose of development of Ujriyaon Housing Scheme Part -1, accordingly notifications under Sections 4/17 and 6/17 of Land Acquisition Act 1894 were published on 19.01.1983 and 20.01.1983 respectively. It has also been contended by learned counsel for the petitioner that aforesaid notifications under Sections 4 and 6 of Land Acquisition Act were subject matter of challenge before this Court in a bunch of writ petitions, leading writ petition being Writ Petition No. 1079 of 1983, which was decided by this Court by means of judgement and order dated 23.02.1984, reported in 1984 Allahabad Law Journal, 1093; M/s Technical Associates (Pvt) Ltd., Lucknow and others vs State of U.P. and others.
(3.) LEARNED counsel for the petitioner states that this Court in the aforesaid judgement dated 23.02.1984 had extended certain benefits to those persons whose land were acquired, however despite several representations, petitioner has been deprived of the benefit of aforesaid judgement dated 23.02.1984. We have heard the arguments of learned counsels appearing for respective parties.;