Order
1. Ms Reena Singh, learned counsel appearing for the Ghaziabad Development Authority has asked for time to ensure compliance with the order RP (C) No. 1292 of 2010 in Civil Appeal No. 973 of 2007 passed by this Court earlier. She may furnish the information explaining as to what was the total tenure of the applicants and when possession of their lands was actually taken in pursuance of the award made under the Land Acquisition Act, 1894.
2. The Authority may also file a copy of the order passed by it making the allotment in favour of the applicants in 1975 and the letter of non-acceptance of the said land by the father of the applicants. The Authority is further directed to furnish information as to how many persons whose lands had been covered by the same notification under Section 4 of the LA Act had applied for the benefit of the scheme seeking allotment of land of residential area and how many such applicants had been allowed and who are those persons who had been made allotment of land like the present applicants. The said information may be furnished within three weeks from today serving the copy of the same upon the learned counsel for the applicants.
3. As asked by Shri P.S Patwalia, learned Senior Counsel appearing for the applicants, three weeks' further time is granted to the applicants to file the reply to the said affidavit filed by the Authority. List the matter after six weeks.