ARVIND KUMAR Vs. STATE OF UTTAR PRADESH AND OTHERS
LAWS(ALL)-2016-8-321
HIGH COURT OF ALLAHABAD
Decided on August 17,2016

ARVIND KUMAR Appellant
VERSUS
State of Uttar Pradesh and others Respondents

JUDGEMENT

Tarun Agarwala, J. - (1.) This group of petitions involves a common question and, is accordingly, being decided together. For facility, the facts of Writ Petition No.16006 of 2016 is being taken into consideration.
(2.) A notification dated 7.10.2013 was issued under Section 4 of the Land Acquisition Act inviting applications from interested tenure holders who wanted to sell their land in pursuance of the Green Field Project (Agra to Lucknow) Entry Control Express Way .
(3.) The petitioner considering the importance of the project, being in public interest, offered his land for sale on reasonable market rate.;


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