RADHA SOAMI SATSANG BEAS Vs. STATE OF UTTAR PRADESH AND OTHERS
LAWS(ALL)-2016-4-198
HIGH COURT OF ALLAHABAD
Decided on
April 19,2016
RADHA SOAMI SATSANG BEAS
Appellant
VERSUS
State of Uttar Pradesh and others
Respondents
Referred Judgements :-
MAUNG SHWE GOH VS. MAUNG INN [REFERRED TO]RAJANGAM AYYAR VS. RAJANGAM AYYARTA [REFERRED TO]
RAM BARAN PRASAD VS. RAM MOHIT HAZRA [REFERRED TO]
STATE OF UTTAR PRADESH MEERUT DEVELOPMENT AUTHORITY MEERUT VS. PISTA DEVI:PISTA DEVI [REFERRED TO]
GIAN CHAND VS. GOPALA [REFERRED TO]
LAXMI ENGINEERING WORKS VS. RS G INDUSTRIAL INSTITUTE [REFERRED TO]
MAHAVIR VS. RURAL INSTITUTE AMRAVATI [REFERRED TO]
SNEH PRABHA VS. STATE OF UTTAR PRADESH [REFERRED TO]
PREM NATH KAPUR VS. NATIONAL FERTILIZERS CORPN OF INDIA LIMITED [REFERRED TO]
U P JAL NIGAM LUCKNOW VS. KALRA PROPERTIES P LTD [REFERRED TO]
AJAY KRISHAN SHINGHAL VS. UNION OF INDIA [REFERRED TO]
STAR WIRE INDIA LIMITED VS. STATE OF HARYANA [REFERRED TO]
WADI VS. AMILAL [REFERRED TO]
MEERA SAHNI VS. LT GOVERNOR OF DELHI [REFERRED TO]
IVO AGNELO SANTIMANO FERNANDES VS. GOVERNMENT OF GOA [REFERRED TO]
JIWAN DAS VS. NARAIN DAS [REFERRED TO]
LMTIAZ ALI VS. NASIM AHMED [REFERRED TO]
DEWAN AND SONS INVESTMENT PRIVATE LIMITED VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
INDIRA FRUITS AND GENERAL MARKET MEERUT VS. BIJENDRA KUMAR GUPTA [REFERRED TO]
SUJAN CHARAN VS. PRAMILA [REFERRED TO]
RUPCHAND BALMUKUND AHARWALA VS. JANKIBAI KANHYALAL [REFERRED TO]
CHHATRA KUMARI DEVI VS. MOHAN BIKRAM SHAH [REFERRED TO]
PUNE MUNICIPAL CORPORATION VS. HARAKCHAND MISIRIMAL SOLANKI [REFERRED TO]
BHARAT KUMAR VS. STATE OF HARYANA [REFERRED TO]
VINOD KUMAR SINGH VS. STATE OF U.P. [REFERRED TO]
MAM CHAND VS. PRAMODINI SRIVASTAVA [REFERRED TO]
BALAJI NAGAR RESIDENTIAL ASSOCIATION VS. STATE OF TAMIL NADU [REFERRED TO]
SHARMA AGRO INDUSTRIES VS. STATE OF HARYANA [REFERRED TO]
MAGNUM PROMOTERS P. LTD. VS. UNION OF INDIA [REFERRED TO]
RAJIV CHOWDHRIE HUF VS. UNION OF INDIA [REFERRED TO]
KARNAIL KAUR VS. STATE OF PUNJAB [REFERRED TO]
JUDGEMENT
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(1.)Heard Sri Ritesh Khatri assisted by Sri Kartikeya Saran, learned counsel for the petitioner and Sri Ramendra Pratap Singh for respondents no.1 and 3.
(2.)This writ petition under Article 226 of Constitution of India has been filed by Radha Soami Satsang (hereinafter referred to as 'the Society'), a religious society registered with Registrar of Societies, at Jullundar under the provisions of Societies Registration Act,1860 (hereinafter referred to as "Act, 1860"). Society purchased a piece of land measuring 4.53 acres in Khasra Nos. 733 to 742 from Malkhan Singh and Vikram Singh vide registered sale deed dated 13th August, 1991. It further proposed to purchase another piece of land measuring 4.9110 acres in Khasra Nos. 730, 731, 732, 737, 743, 744, 745, 747 and 846 in Village Baraula, Tehsil Dadri, District Ghaziabad pursuant to agreements for sale dated 23.12.1991 and 29.1.1992.
(3.)Uttar Pradesh Legislature enacted U.P. Industrial Development Act, 1976 (hereinafter referred to as "Act, 1976") and thereunder constituted an Industrial Development Authority, Ghaziabad named as "New Okhla Industrial Development Authority" (hereinafter referred to as "NOIDA"). Notifications dated 17th April,1978 and 18th May, 1978 under Act, 1976, were issued whereunder, besides others, land purchased and possessed by petitioner, stated above, was brought within authority of NOIDA. Subsequently by notification dated 11 th July, 1989 village Baraula itself was brought within the authority of NOIDA.
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(2.)This writ petition under Article 226 of Constitution of India has been filed by Radha Soami Satsang (hereinafter referred to as 'the Society'), a religious society registered with Registrar of Societies, at Jullundar under the provisions of Societies Registration Act,1860 (hereinafter referred to as "Act, 1860"). Society purchased a piece of land measuring 4.53 acres in Khasra Nos. 733 to 742 from Malkhan Singh and Vikram Singh vide registered sale deed dated 13th August, 1991. It further proposed to purchase another piece of land measuring 4.9110 acres in Khasra Nos. 730, 731, 732, 737, 743, 744, 745, 747 and 846 in Village Baraula, Tehsil Dadri, District Ghaziabad pursuant to agreements for sale dated 23.12.1991 and 29.1.1992.
(3.)Uttar Pradesh Legislature enacted U.P. Industrial Development Act, 1976 (hereinafter referred to as "Act, 1976") and thereunder constituted an Industrial Development Authority, Ghaziabad named as "New Okhla Industrial Development Authority" (hereinafter referred to as "NOIDA"). Notifications dated 17th April,1978 and 18th May, 1978 under Act, 1976, were issued whereunder, besides others, land purchased and possessed by petitioner, stated above, was brought within authority of NOIDA. Subsequently by notification dated 11 th July, 1989 village Baraula itself was brought within the authority of NOIDA.
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