Smt. Subhara And Others vs State Of U.P. And Others
2011 Latest Caselaw 2257 ALL

Citation : 2011 Latest Caselaw 2257 ALL
Judgement Date : 8 June, 2011

Allahabad High Court

Smt. Subhara And Others vs State Of U.P. And Others on 8 June, 2011

Bench: Arun Tandon, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 33909 of 2011
 

 
Petitioner :- Smt. Subhara And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Rajesh Pathik
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Yogesh Chandra Gupta,J.

Heard learned counsel for the petitioners, learned Standing Counsel and perused the record.

After the matter was argued at some length, learned counsel for the petitioners comes up with the prayer that since immovable property of the petitioners is being utilized for the purpose of raising construction of the road and without resorting any acquisition proceedings and without compensation of payment.

In view of the above, we direct that petitioners shall make a representation raising their grievance before the District Magistrate, Moradabad within a period of two weeks from today, which shall be considered and decided by the District Magistrate within a further period of four weeks by a reasoned and speaking order accordance with law.

With the aforesaid direction, this writ petition is disposed of.

Order Date :- 8.6.2011