- (1.) By means of this petition filed under Article 226 of the Constitution of India, the petitioner Moradabad Development Authority has approached this Court challenging the notification dated 10.02.2006 issued by Special Secretary, Govt. of U.P., Lucknow under Section 48(1) of the Land Acquisition Act (for short the 'Act') exempting 0.30 decimal land of plot no. 234 from acquisition.
(2.) We have Sri P.K.Singh, learned counsel for the petitioner and learned Standing Counsel for respondents no. 1, 2 & 3. However, no one has appeared on behalf of the private respndents no. 4 to 10 though the name of Sri O.P. Sharma "Payad", Sri O.P. Srivastava, Sri P.S. Chaubey, Sri D.S. Chauhan, Sri S.A. Imam, Sri Manish Chandra Tiwari and Mohd. Shariq are shown in the cause list as counsel appearing for the respondents.
(3.) One counter affidavit filed by Mohd. Shariq on behalf of respondent no. 10 and another counter affidavit filed through Sri O.P. Srivastava on behalf of respondents no. 4 to 8 are on the record.;