Narayan Shukla, J. - (1.) Heard Mr. Santosh Kumar Tripathi, learned counsel for the petitioner, Mr. Anurag Singh, learned counsel for the respondent Nos. 4 to 6 as well as Mr. Abhinav Narayan Trivedi, learned Additional Chief Standing Counsel.
(2.) The matter relates to the land acquisition, which is governed under the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965.
(3.) The petitioner has assailed the Notifications dated 11.11.1999 issued under Sec. 28, Notification dated 27.2.2004 issued under Sec. 32 of the Adhiniyam 1965 as also the decisions of the Planning Committee taken in its meeting dated 2.8.2000 and 3.8.2000 rejecting the petitioner's claim of exemption from acquisition of the land in question.;