KRISHI UTPADAN MANDI SAMITI Vs. STATE OF U P
LAWS(ALL)-2009-12-98
HIGH COURT OF ALLAHABAD
Decided on December 11,2009

KRISHI UTPADAN MANDI SAMITI Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Heard Shri B.D. Mandhyan, learned senior counsel assisted by Shri Satish Mandhyan for the petitioners.
(2.) In Writ Petition No. 19466 of 1994 Shri S.D. Kautilya and Shri M.C. Singh have appeared for respondent No. 3 and in Writ Petition No. 17819 of 2004 Shri B. Dayal appears for the claimant respondent.
(3.) In both the writ petitions Krishi Utpadan Mandi Samiti, a Local Authority constituted for market area under the U.P. Krishi Utpadan Mandi Adhiniyam, 1964 for Sikandarabad Distt. Buland Shahar, and Rampur, respectively have prayed for quashing the awards given by the Special Land Acquisition Officer, awarding compensation under Section 11 of the Land Acquisition Act, 1894 for acquisition of the land for construction of market yards.;


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