- (1.) Heard Sri Kunal Ravi Singh, learned counsel for the petitioner, Sri Mahendra Pratap, learned counsel for the Ghaziabad Development Authority and learned Standing Counsel for the State-respondents.
(2.) Petitioner, before this Court, seeks quashing of the notification issued under Section 4 (1) of the Land Acquisition Act, 1894 (hereinafter referred to as the "Act, 1894") dated 13th July, 2012, which was published on 21st July, 2012 in official gazette as well as the notification issued under Section 6 (1) of the Act, 1894 dated 29th August, 2013, which was published on 6th September, 2013, on one short ground, namely that the notification under Section 6 has been published after expiry of the statutory period prescribed under proviso 2 to Section 6 of the Act, 1894 i.e. one year from the date of publication of the notification issued under Section 4 (1) of the Act, 1894.
(3.) Facts giving rise to the present writ petition lie in a very narrow compass.;