Sudhir Agarwal, J. - (1.) Petitioners, in both writ petitions, have assailed notifications dated 30th November, 1989 published under Section 4(1) of Land Acquisition Act, 1894 (hereinafter referred to as 'Act, 1894') and dated 16th June, 1990 published under Section 6 (1) of Act, 1894, proposing to acquire 91-11-0 bighas (57.218 acres) of land, comprising a large number of khasras in Village-Bhagel Begumpur, Pargana Dadri, District Ghaziabad (now Gautambudh Nagar) for the purpose of Planned Industrial Development, at the instance of New Okhla Industrial Development Authority, Ghaziabad (now Gautambudh Nagar) (hereinafter referred to as 'NOIDA'), 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: JUDGEMENT_69_LAWS(ALL)12_2016.html
(3.) Learned counsel for the parties requested that for the purpose of reference of pleadings, writ petition i.e. Writ Petition No. 24775 of 1990 (hereinafter referred to as 'First Petition') be taken as leading case, hence we proceed accordingly.;