Shyam Sundar B. Ambwani And ... vs State Of U.P. And Others
2012 Latest Caselaw 332 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 3787 of 2009
 

 
Petitioner :- Shyam Sundar B. Ambwani And Another
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Syed Fahim Ahmed,Shashi Nandan
 
Respondent Counsel :- C.S.C.,Ramendra Pratap Singh
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Heard learned counsel for the petitioners, Sri Ramendra Pratap Singh appearing for respondent no. 2 and learned Standing Counsel appearing for respondents No.1 and 3.

By this writ petition, the petitioners have prayed for quashing the notifications issued under Section 4 read with Sections 17(1) and 17(4) and Section 6 of the Land Acquisition Act dated 24.8.2007 and 12.8.2008 respectively relating to petitioners' plots of village Asgarpur Jagira.

Learned counsel for the petitioners submits that notifications in question have already been considered and bunch writ petitions being leading Writ Petition No.37443 of 2011 (Gajraj and others vs. State of U.P. and others) have already been decided by the Full Bench judgment on 21st October, 2011. It is submitted that this writ petition is fully covered by the judgment of the Full Bench.

Learned counsel for the respondents does not dispute the aforesaid submission.

In view of the above, the writ petition is disposed of in terms of the Full Bench judgment dated 21st October, 2011 in Gajraj's case.

(Prakash Krishna,J)        (Ashok Bhushan,J)

Order Date :- 16.4.2012

MK/