- (1.) Heard Sri M.D. Singh Shekhar , learned Senior Advocate assisted by Sri R.D. Tiwari, learned Advocate on behalf of the petitioners, Sri M.C. Chaturvedi, learned Senior Advocate assisted by Sri Ramendra Pratap Singh, learned Advocate on behalf of respondent-New Okhala Industrial Development Authority and Smt. Subhash Rathi, learned Additional Chief Standing Counsel on behalf of the State-responses.
(2.) The present writ petition has been filed by 12 petitioners challenging the notification issued under Section 4 of the U.P. Land Acquisition Act, 1894 (hereinafter referred to as the Act, 1894 ) dated 13th June, 2008 as well as the notification issued under Section 6 of Act, 1894 dated 26th March, 2009.
(3.) During the pendency of the present writ petition, petitioner Nos. 1 and 2 have expired. Their legal heirs have been substituted under the order of the Court dated 15th October, 2015. Facts relevant for deciding the present writ petition are as follows: Plot No. 579, village Chhalera Banger (Sector-39 NOIDA), Tehsil Dadri, District Gautambudh Nagar is subject matter of dispute in the preset writ petition.;