- (1.)Heard learned counsel for the petitioner, learned Standing Counsel for respondent nos. 1, 4 & 5 & Shri Mehrotra, learned counsel for Lucknow Development Authority.
(2.)Counter affidavit has been filed on behalf of the State as well as by the Lucknow Development Authority.
(3.)The petitioner had purchased the land which has been acquired through a registered sale deed from an erstwhile owner on 24.09.1981. Immediately thereafter, the land became subject matter of acquisition under the Land Acquisition Act, 1984 and a notification was issued under Sec. - 4 on 12.11.1981 followed by notification under Sec. - 6 on 012.1981. The award was made on 15.01.1986 and the possession is also stated to have been taken. The land was thereafter allegedly handed over to the Lucknow Development Authority.
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