- (1.) Heard Sri H.R. Mishra, Senior Advocate, assisted by Sri Amit Kumar Pandey, learned counsel for petitioners, learned Standing Counsel for respondent-1 and Sri Ajeet Kumar Singh, learned counsel appearing for Varanasi Development Authority.
(2.) This writ petition under Article 226 of Constitution of India has been filed challenging notification dated 10th July 1992 issued under Section 4(1) of Land Acquisition Act, 1894 (hereinafter referred to as 'Act, 1894') proposing to acquire a total 147.734 acres of land for planned development at the instance of Varanasi Development Authority (hereinafter referred to as 'V.D.A.') for constructing residential colony at Village Lalpur, Pargana Shivpur, Tehsil & District Varanasi.
(3.) The State Government also invoked provisions under Section 17(1) and (4) of Act, 1894 and stated that land is required urgently, hence to eliminate delay likely to be caused by an inquiry under Section 5-A, Governor directs that Section 5-A shall not apply.;