- (1.) Petitioners are co-sharers having transferable rights over 19 plots of khata no. 529 having total area 21-13-12 situate in village Khoda, Pargana Loni, Tehsil Dadri, District Ghaziabad, which was subject matter of acquisition under the provisions of the Land Acquisition Act, 1894 (hereinafter referred to as the 'Act, 1894') along with other lands of different tenure holders situate in the said village.
(2.) Dispute in the present writ petition is confined to plot nos. 121/3 area 0-3-0, plot no. 125 area 0-17-0 and plot no. 666 area 1-1-0 (hereinafter referred to as the 'land in dispute').
(3.) Notification under Section 4(1) of the Act 1894 was issued on 17.03.1988 published in the Gazette of U.P. On 19.03.1988. The said notification was also published in two newspapers on 01.04.1998 and 02.04.1988, respectively. Declaration under Section 6(1) of the Act, 1894 was issued on 11.07.1988. An award in respect of the acquired land is alleged to have been made on 01.02.1991.;