Allahabad High Court: While deciding a case on acquisition of an agricultural land for non agricultural purposes by Greater Noida Industrial Development Authority (GNIDA), the Court expressed its deep concern regarding such acquisition and said that industries can always be set up at barren lands in order to avoid ecological imbalance and reduction in the production of food grains. The Court further held that it is wrong to think that establishment of industries is only way for higher growth, preservation of farming lands is very important for maintaining socio-economic balance. The Court suggested the Government to ensure by legislation that in case there is any acquisition of agricultural land for non-agricultural purposes by an authority then it must make sure that at least three times the area of the acquired land in barren area must be converted to fertile land by the same authority to protect the State from the food crises in years to come. Udai Veer Singh v. State of U.P., Civil Misc. Writ Petition No. 67697 of 2009, Decided on 15th of May, 2014
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