- (1.) Petitioners in all these writ petitions have assailed notifications dated 16th October, 2004 published under Section 4(1) of Land Acquisition Act, 1894 (hereinafter referred to as 'Act, 1894') and dated 28th November, 2005 published under Section 6 (1) of Act, 1894, proposing to acquire 387-0-5 bighas (229.3828 acres) of land, comprising a large number of khasras in Village-Mohiuddinpur Kanawani, Pargana Loni, District Ghaziabad for the purpose of "Planned Development", (for construction of residential colonies) at the instance of Ghaziabad Development Authority (hereinafter referred to as 'GDA'), in public interest. State Government also exercised powers under Section 17(1) and (4) and dispensed with inquiry contemplated under Section 5A of 'Act, 1894'.
(2.) Details of petitioners and respective plots belong to them, which are in dispute and subject matter of acquisition in question, are as under:
(3.) With the consent of parties, Writ Petition no. 4986 of 2005 (Hatam Singh and others vs. State of U.P. and another) has been made leading case and a combined paper book of the aforesaid writ petitions including respective pleadings of parties has been filed which has been referred by respective counsels in all connected writ petitions during course of arguments.;