- (1.) Heard Sri U. N. Sharma learned Senior Advocate assisted by Sri Chandan Sharma and Sri Shyam Shankar Mishra, Advocate for the petitioners and the learned Standing Counsel for the respondent nos. 1 and 3.
(2.) The present petition has been filed for the following prayer:- "a) Issue a writ, order or direction in the nature of certiorari quashing the Notification under Section 4 and Section 6 of the Land Acquisition Act, 1894 dated 20.07.1965 and 18.11.1965 respectively (ANNEXURE - '1' & '2' respectively to this writ petition); b) Issue a writ, order or direction in the nature of mandamus commanding upon the respondents to release the land measuring 201 Bighas & 6 Biswas (125.8125 Acers) situated in Villages Begambad, Budana and Aurangabad Gadana, Pergana Jalalabad, Tehsil Ghaziabad (now Modinagar), District Meerut (now Ghaziabad) in favour of the petitioners as it is not being utilized for the purposes, for which it was acquired; c) Issue any other suitable writ order or direction, as this Hon'ble Court may deem fit and proper in the circumstances of the case; d) Award cost of this petition to the petitioners."
(3.) The admitted facts of the present case are that the State Government had issued a notification under Section 4 of the Land Acquisition Act, 1894 (hereafter referred to as 1894 Act).;