Full Judgment Text
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PETITIONER:
BHAGWAN SINGH
Vs.
RESPONDENT:
STATE OF U.P
DATE OF JUDGMENT07/04/1993
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
SAHAI, R.M. (J)
CITATION:
1994 SCC Supl. (1) 613
ACT:
HEADNOTE:
JUDGMENT:
ORDER
The petitioners in this batch of cases raised the question
that Sections 28 and 32 of U.P. Avas Evam Vikas Parishad
Adhiniyam, 1965 have no application to the lands under
acquisition. This is a pure question of fact and we do not
investigate this question of fact in writ petitions under
Article 32. The writ petitions are accordingly dismissed.
No costs.