- (1.) Heard Sri H.N. Singh, learned Senior Advocate, assisted by Sri Arvind Srivastava, Advocate, for petitioner; learned Standing Counsel for State-respondents, Sri Anoop Trivedi, Advocate, for Allahabad Development Authority-respondent 2 and Sri Ankur Gupta, Advocate, for respondent 7.
(2.) This writ petition under Article 226 of Constitution of India has been filed by Smt. Veena Singh, daughter of Lal Ratnakar Singh, challenging the acquisition proceedings in respect to Plot no. 28B, Civil Station, Allahabad.
(3.) The Notification under Section 4 read with Section17(1) of Land Acquisition Act, 1894 (hereinafter referred to as "Act, 1894") was published in the U.P. Gazette dated 14.02.1986 proposing to acquire land in Khasra No. 28B, area 1-7-11 situate at Civil Station, Pergana Chail, Allahabad for the purpose of planned development scheme, i.e., for construction of a commercial complex by Allahabad Development Authority (hereinafter referred to as "ADA"). Notification under Section 6 of Act, 1894 was published on 15.02.1986. Petitioner has sought a writ of certiorari for quashing both the aforesaid Notifications; a writ of mandamus directing respondents not to act upon pursuant to aforesaid Notifications and a further writ of mandamus to respondents 1 and 3 to confer freehold rights upon petitioner in respect to the aforesaid property sought to be acquired by State of U.P.;