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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.