- (1.) Writ Petition No.21457 of 2017 has been filed by Greater Noida Industrial Development Authority, Gautam Budh Nagar 1 to not only assail the award dated 30 June 2016 passed by Kamta Prasad Singh, Additional District Magistrate (Land Acquisition), Greater Noida 2 made under Section 28A of the Land Acquisition Act, 18943 on the application filed by Raj Bala, wife of Rajendra Singh, who has been impleaded as respondent no.1 to the writ petition but also for a direction upon the State through the Collector, Gautam Budh Nagar to recover the amount received by Raj Bala under the said award with interest at the rate of 18% per annum from the date of payment and for taking action against K.P. Singh who made the award.
(2.) Writ Petition No.21587 of 2017 has been filed by Greater Noida with prayers identical to that of Writ Petition No.21457 of 2017, namely to assail the award dated 30 June 2016 passed by K.P. Singh under section 28-A of the Act on the application filed by Rajendra Singh, who has been impleaded as respondent no.1 in the writ petition and also for a direction upon the State through the Collector, Gautam Budh Nagar to recover the amount received by Rajendra Singh under the award with interest at the rate of 18% per annum from the date of payment and for taking action against K.P. Singh who made the award.
(3.) Writ Petition No.32543 of 2017 has been filed by Raj Bala to assail the recovery notice dated 30 June 2017 issued by the Additional District Magistrate (Land Acquisition), Gautam Budh Nagar 4 requiring Raj Bala to deposit Rs.45,14,212/-, which she had received as compensation under the award dated 30 June 2016 made by K.P. Singh under section 28-A of the Act, within one month from the date of receipt of the notice, failing which, it was stated, it would be recovered as arrears of land revenue. All the three petitions basically deal with the applications filed by Rajendra Singh and Raj Bala under section 28-A of the Act and the orders passed on the said applications. Section 28-A of the Act deals with re-determination of the amount of compensation awarded by the Collector under section 11 of the Act. It provides that persons interested in all other land covered by the same section 4(1) notification who are also aggrieved by the award of the Collector, may by written application to the Collector within three months from the award of the Reference Court, require the amount of compensation payable to them to be re-determined.;