- (1.) This petition has been filed for a direction upon Ghaziabad Development Authority (hereinafter referred to "GDA") not to take forceful possession of petitioner's land measuring 88 sq.mts. being Khasra No.199 situated at Mohan Nagar, District Ghaziabad, except in accordance with provisions of law and to restrain the GDA from making any construction of a Fire Escape over the aforesaid land.
(2.) It transpires from the record of writ petition that GDA is implementing the Metro Rail Project from Dilshad Garden, Delhi to New Bus Stand, Ghaziabad and for this purpose has either acquired or purchased land or is purchasing land from concerned landowners. The petitioner had earlier executed a sale deed dated 7 December 2016 in favour of GDA of land measuring 730 sq.mts. in Khasra No.199 for construction of the Mohan Nagar Metro Station at the rate of Rs.68,000/- per sq.mts. The construction of Metro Station is almost complete.
(3.) However, on 12 January 2018 Tehsildar of GDA sent a letter to the petitioner Company stating that GDA requires a further 88 sq.mts. of land for construction of a Fire Escape. Subsequently, a meeting took place between the representatives of the petitioner Company and the officer of GDA but it appears that an agreement could not be materialized. It is stated that on 9 February 2018 GDA took forceful possession of this 88 sq.mts. of land for construction of a Fire Escape.;