- (1.) Heard Sri N.P. Singh, Advocate, for petitioner, learned Standing Counsel for State-respondent and Sri Shivam Yadav, Advocate, for New Okhla Industrial Development Authority (hereinafter referred to as NOIDA).
(2.) Petitioner, M/s Asian Townsville Farms Ltd., has come up to this Court by filing this writ petition under Article 226/227 of Constitution of India in the year 2000 assailing Notifications for acquisition of land issued under Section 4 of Land Acquisition Act, 1894 (hereinafter referred to as Act, 1894) dated 28.01.1994 and under Section 6 dated 10.11.1995. Possession of acquired land was taken on 28.06.1999 and 29.06.1999 and transferred to beneficiary, for whose benefit land was acquired, i.e., NOIDA.
(3.) The dispute in the present case pertains to land which is part of Khasra No. 16 in village Sadarpur, Tehsil Dadari, District Gautambudh Nagar, area 25-8-0. It is admitted by petitioner in paras 4, 5 and 6 of writ petition that land in question was owned by Babu Ram and several others and therefrom petitioner purchased disputed land through two registered sale-deeds dated 11.10.1999.;