Ram Manohar And 2 Ors. vs State Of U.P.Thru.Secy.Revenue ...
2014 Latest Caselaw 4739 ALL

Citation : 2014 Latest Caselaw 4739 ALL
Judgement Date : 21 August, 2014

Allahabad High Court

Ram Manohar And 2 Ors. vs State Of U.P.Thru.Secy.Revenue ... on 21 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

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Court No. - 24
 

 
Case :- MISC. BENCH No. - 6061 of 2004
 

 
Petitioner :- Ram Manohar And 2 Ors.
 
Respondent :- State Of U.P.Thru.Secy.Revenue U.P. Civil Seccretariate Lko.
 
Counsel for Petitioner :- Ram Lakhan Vishwakarma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out.

None responds for the petitioners to press this writ petition.

By means of instant writ petition the petitioners have prayed for direction in the nature of mandamus commanding the respondents to release the amount of compensation with compound interest in favour of the petitioner forthwith.

Learned Standing Counsel has filed counter affidavit in which in paragraph 5 it has been stated that the amount of compensation amounting to rs. 9047/- has already been paid to the farmer/ land owner i.e. Shri ram Manohar vide Cheque No. 13109/02 dated 26.7.1989 and no other land was acquired therefore the question of payment of compensation does not arise, as such the writ petition has rendered infructuous.

Accordingly the writ petition is dismissed as infructuous.

Order Date :- 21.8.2014

Muk