- (1.) Sri S.K. Tyagi, learned counsel for the petitioners, learned Standing Counsel for respondents-State and Sri M.D. Singh 'Shekhar', learned Senior Advocate assisted by Sri M.N. Singh, Advocate for respondent-Hapur Pilakhua Development Authority.
(2.) Petitioners are claiming exemption of their land from acquisition, pursuant to notifications issued under Section 4(1) of Land Acquisition Act, 1894 (hereinafter referred to as the "Act, 1894") published by State Government vide Gazette Notification dated 24.11.2005 and under Section 6 vide notification dated 13.07.2006.
(3.) Factual matrix giving rise to the present dispute, in brief, may be stated as under.;