- (1.) Heard Shri Manish Goyal, Advocate assisted by Shri Raghuvansh Mishra, Advocate on behalf of the writ petitioner, Standing Counsel on behalf of the State-respondents and Shri B.Dayal, counsel for respondent no. 4 Bulandshahar, Khurja Development Authority, through its Secretary).
(2.) This writ petition has been filed for declaring that the proceedings of acquisition initiated under the Land Acquisition Act, 1894 (herein after referred to as the Act, 1894) vide notification dated 15.06.2006 issued under Section 4 read with Section 7(1) and 7(4) of the Act, 1894 followed by notification dated 19.10.2006 under Section 6 read with Section 7(1) of the Act, 1894 as having elapsed in view of the provisions of Section 11-A of the same Act on the ground that such Award has been made beyond the prescribed period as mentioned under the said Section 11-A.
(3.) Facts in short relevant for our purposes are as follows :--;