HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 36231 of 2015 Petitioner :- Darshan Lal Bohra Respondent :- State Of U.P. And 3 Ors. Counsel for Petitioner :- Manoj Mishra,Manish Goyal Counsel for Respondent :- C.S.C.,Shivam Yadav Hon'ble Arun Tandon,J.
Hon'ble Ashwani Kumar Mishra,J.
Heard learned counsel for the parties and perused the record.
From the records pertaining to the hearing of the objections under Section 5 A produced today before us, we find that it has been recorded that the last date of hearing of the objections was fixed as 10th February, 2014. That none of the objectors/farmers appeared on the said date. Written objections filed by them were being considered.
On behalf of the petitioner, reference is made to a notice issued by the Additional District Magistrate (Land Acquisition), Gautam Buddh Nagar dated 31.3.2014 informing the residents of the Village Badoli Bangar, Tehsil Sadar, Pargana Dankour, District Gautam Budh Nagar through Gram Pradhan that the hearing, which was fixed for 10th February, 2014 has now been adjourned to 25.4.2014. It is, therefore, submitted that in fact no hearing has taken place and the entire documents suggesting consideration of the objections are only a paper transaction.
In view of the aforesaid, it is necessary to call upon the respondent no.3 (Additional District Magistrate, Land Acquisition, Gautam Budh Nagar)to file response to what has been recorded above and to produce the original records pertaining to the hearing to objections under Section 5A before this Court on the next date.
The matter shall come up on 24.7.2015.
Order Date :- 14.7.2015 Ashish Pd.