- (1.) Heard learned counsel for the petitioner and Sri A. K. Singh who states that he has been instructed by private respondent nos. 4 to 11 shall be filing his power on their behalf.
(2.) Making allegations that the petitioner Nagar Palika Parishad has entered into possession over an area of about 1200 Square Meter land illegally without any acquisition proceedings in 1986, private respondents filed an original Suit No. 683 of 1986 which was decreed vide judgement and order dated 31.05.1991. When the possession was not delivered in execution of the said decree the contesting respondents filed a Writ Petition No. 45372 of 2002 which was disposed of by a Division Bench of this Court vide judgement and order dated 01.03.2004 directing the Nagar Palika Parishad to either restore the possession of the property forthwith or pay the full market value of the land as well as additional compensation, solatium, interest etc. under the provisions of the Land Acquisition Act. The District Judge, Muzaffarnagar was directed to fix the market value of the property in accordance with the provisions of the Land Acquisition Act.
(3.) A Special Leave Petition No. 9124 of 2004 filed by the petitioner- Nagar Palika Parishad challenging the aforesaid judgement was dismissed by the Supreme Court on 07.05.2004 .;