- (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 given as under: JUDGEMENT_74_LAWS(ALL)9_20161.htm
(3.) In paragraphs 26, 27, 28 of Writ Petition no. 58061 of 2011, it is admitted by petitioners that they have already received compensation, though they claim that amount of compensation is very small. Similar averments have been made in all remaining writ petitions.;