- (1.) HEARD Shri Abhitab Kumar Tiwari, learned counsel for the petitioners, learned Standing Counsel for respondent nos. 1 to 3 and Shri B. Dayal appearing for respondent no. 4.
(2.) BY means of this petition, following main reliefs have been claimed: - "I. Issue a writ of direction in the nature of mandamus commanding an directing to respondents to take decision upon the representation of petitioners and report dated 20.03.2004, 13.08.2009 and 14.09.2009 sent by respondent no. 3 and 4 before state government expeditiously. II. Issue a writ of direction in the nature of mandamus commanding and directing to respondents to exempt and release to land of petitioners i.e. plot no. 69 area 0 -16 -0 and plot no. 76 area 0 -13 -0 situated in village Nagla Battu Yadgarpur, Tehsil and District Meerut, according to provision of sections 11 -A, 48 and 49 of Land Acquisition Act."
(3.) THE reliefs have been claimed in the background of the following facts. Notification under Section 4 (1) of the Land Acquisition Act, 1894 (for short the Act) was issued on 21.08.1985 and declaration was issued on 28.08.1985 for acquisition of certain lands including that of the petitioners, namely, plot nos. 69 and 76, which is subject matter of dispute in the present writ petition. The public purpose for acquisition of the land was for establishing a housing colony in the city of Meerut. The notification was challenged by a large number of tenure holders including the predecessor -in -interest of the present petitioners by filing Writ Petition No. 13352 of 1985 connected with Writ Petition Nos. 13351, 13353, 14788, 15104, 15916 and 16129 of 1985.;