RAIS FATIMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Kshemendra Shukla, learned counsel for the petitioner and Sri Abhinav Narayan Trivedi for the State. Affidavits on behalf of the State are on record.

(2.) Notices have been accepted by the Lucknow Development Authority and a counter affidavit has been filed on it's behalf.

(3.) This dispute relates to acquisition of a parcel of land of Plot No. 301, village Malese Mau, Tehsil and District Lucknow. The land was acquired by the Lucknow Development Authority. There is no dispute on facts that when the acquisition took place vide Notification dated 06.09.2000 followed by a Notification on 16.02.2001 under Sections 4 and 6 respectively of the 1894 Act, the possession was handed over to the Lucknow Development Authority in 200 The award was made on 21.10.2008.