- (1.) This petition seeks the quashing of the notification issued under Section 4(1) of the Land Acquisition Act, 1894 (the Act) on 24 November 2005 and the declaration made under Section 6(1) of the Act on 13 July 2006. This petition also seeks the quashing of the order dated 22 January 2018, that has been passed against the Jagdev Singh (not the petitioners), by the Competent Officer of the Hapur-Pilakhua Development Authority (Development Authority).
(2.) Learned counsel for the petitioners has submitted that the acquisition would lapse under the provisions of the 11-A of the Act as the award was not made within a period of two years from the date of publication of the declaration under Section 6(1) of the Act.
(3.) Learned Standing Counsel appearing for the respondent Nos. 1 and 3 and Sri Ashok Kumar Srivastava, learned counsel appearing for the Development Authority have, however, contended that this petition have been filed with inordinate delay and should be dismissed on this ground alone. It is also the submission that since the provisions of Section 17(1) and 17(4) of the Act were made applicable at the time of issuance of the notification under Section 4(1) of the Act and the declaration made under Section 6(1) of the Act, the provisions of Section 11-A of the Act would have no application, particularly when possession of the land was taken within a period of two years from the date of publication of the declaration made under Section 6(1) of the Act.;