- (1.) Heard Sri M.A. Qadeer, the learned Senior Counsel assisted by Dr. Akhilesh Kumar Sharma, the learned counsel for the petitioner and Sri Ramesh Upadhyaya, the learned Chief Standing Counsel for the respondents.
(2.) The dispute as raised in the present writ petition is with regard to three plots. The same being (a) Khasra no.572 having an area 1.4500 hectares, (b) Khasra no.580 having an area 0.04945 hectares and (c) Khasra no.1197/572 having an area of 0.0590 hectares.
(3.) The contention of the learned counsel for the petitioner is to the effect that the aforesaid plots were not notified as they have not been acquired in accordance with law. That they were not included in any notification whatsoever and they have been free from all acquisition proceedings. However, the petitioners' have been dispossessed and the respondents have taken over possession of the said plots and have constructed a road over the said plot.;