Ramesh Chand vs State Of U.P. And 2 Others
2015 Latest Caselaw 4639 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 62251 of 2015
 

 
Petitioner :- Ramesh Chand
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Uma Nath Pandey
 
Counsel for Respondent :- C.S.C.,Ramendra Pratap Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Counter affidavit filed today is taken on record. 

There are serious allegations of land acquired other than this land of respondents being leased back and within two days of  such lease, the property has been sold to the builders. The Government Order dated 24.4.2010 only provides that acquired land may be leased back to the person concerned if the land is not in use for planned industrial development. It is admitted on record that lease back of different property was done in favour of chosen person even after the entire compensation of the acquired land had been received by them.

Hearing cannot be proceeded for want of assistance from the State. We direct the Advocate  General to assist the Court in the matter on the next date.

The matter will come up next on 3.12.2015

Order Date :- 26.11.2015

Ashish Pd.