Apex Court cancels 1986 land acquisition by UP Govt in Dehradun
Apex Court cancels 1986 land acquisition by UP Govt in Dehradun
The Supreme Court has quashed the acquisition of land of two industrial units in Dehradun by the Uttar Pradesh government in 1986 on grounds of urgency.
A bench of justices G S Singhvi and F M Ibrahim Kalifulla annulled the acquisition, saying the state government has failed to produce any material to show that invoking of the urgency clause of the Land Acquisition Act for acquiring the land was bonafide.
The bench set aside an order of the Allahabad High Court, which had upheld the acquisition.
“In our opinion the acquisition of the appellants’ land is liable to be quashed because the respondents have not produced any material to show that the state government had formed a bonafide opinion on the issue of invoking the provisions contained in section 17 of the Act.
