- (1.)The petitioner has sought the quashing of the notification dated 12 November 1987 issued under Section 4(1) of the Land Acquisition Act, 1894 (The Act) by which a large tract of land measuring 56-15-5 bighas situated in Umarpur Neenwa, Pargana Chail, District Allahabad was sought to be acquired for the establishment of Road and Park under Planned Development Scheme through Allahabad Development Authority, Allahabad (Development Authority). The declaration under Section 6(1) of the Act was made on 28 November 1987 for the same area. This petition has been filed in February 2018 to assail the aforesaid notification under Section 4(1) of the Act as also the declaration under Section 6 of the Act.
(2.)A preliminary objection has been raised by Sri Arun Kumar, learned counsel appearing for the Development Authority that the Court should decline to entertain this petition as it has been filed with enormous delay of about 30 years without offering any satisfactory explanation.
(3.)All that has been stated by learned counsel for the petitioner to explain the delay is that the petitioner is still in possession of the property.