MAHESH CHANDRA TRIPATHI,J. - (1.) Heard Shri Rohan Gupta, learned counsel for the petitioner company; Shri Rajesh Srivastava, learned Standing Counsel appearing for the State respondent nos.1 to 5; Shri Kaushalendra Nath Singh, learned counsel for New Okhla Industrial Development Authority (NOIDA) and Shri Suresh Singh, learned counsel appearing for Yamuna Expressway Industrial Development Authority (YEIDA).
(2.) Notice need not be issued to the private respondent no.8, in view of the order proposed to be passed.
(3.) Jaypee Infratech Limited, a Company incorporated under the provisions of Companies Act, 1956 through its authorized representative, is before this Court assailing the ex-parte report of the Revenue Inspector dated 9.9.2017, countersigned by the Tehsildar on 11.9.2017; the order dated 10.1.2018 passed by the fifth respondent, Sub Divisional Magistrate, Dadri, District Gautam Budh Nagar and the order dated 18.4.2018 passed by the third respondent, Additional Commissioner-III (Administration), Meerut Division, Meerut and for direction to the respondents not to interfere in its peaceful possession over the acquired land in Khasra No.574, situated at Village Gejha, Tilpatabad, District Gautam Budh Nagar leased out to it on 15.2.2008.;