2015 AIR CC 2329 (ALL) ::2015 (4) All LJ 347 ::2015 (4) ALJ 347 ::(2015) 127 RevDec 719 ::(2015) 109 All LR 746 ::(2015) 2 All WC 1679 ::(2015) 149 AllIndCas 945 (ALL)

Allahabad High Court

Hon'ble Judge(s): Krishna Murari, Shashi Kant , JJ

( A ) Land Acquisition Act (1 of 1894) S. 4 , 16, 17(1) — Urban Land (Ceiling and Regulation) Act (33 of 1976) (Since repealed), S. 10(3)— Acquisition of land — Claim for compensation — Notification for acquisition of land issued under both Land Acquisition Act and Land Ceiling Act — Land taken over and vested in Government under Land Acquisition Act earlier to initiation of ceiling proceedings — Subsequent ceiling proceedings in respect of same land would be redundant — Owner of land would be entitled to compensation under Land Acquisition Act — Compensation cannot be denied on ground that the same land was subject-matter of ceiling proceedings. AIR 1988 All 289, Rel. on. (Paras11)