Smt. Preetam Srivastava vs Union Of India And 4 Others
2016 Latest Caselaw 5211 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 37790 of 2016
 

 
Petitioner :- Smt. Preetam Srivastava
 
Respondent :- Union Of India And 4 Others
 
Counsel for Petitioner :- Govind Krishna,A Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,A.S.G.I.,Pranjal Mehrotra,Satyam Singh,Usha Mehrotra
 

 
Hon'ble Tarun Agarwala,J.

Hon'ble Vipin Sinha,J.

Sri Sunil Kumar Mishra Advocate and Sri Bhanu Prakash Singh, Advocate have filed their respective vakalatnama on behalf of respondent no. 4 and on behalf of respondent no.1, which are taken on record. Sri Pranjal Mehrotra, Advocate  is present for the respondents.

Heard the learned counsel for the parties.

The petitioner is a lessee of a land, which has been acquired under the National Highway Act 1956.

The petitioner has filed the present writ petition for payment of compensation.

In this regard, we find that the petitioner has filed an application for payment of compensation, which is pending consideration before the competent authority, respondent no. 2.

In view of the aforesaid, we dispose of the matter directing the competent authority to pass an appropriate order on the petitioner's application after giving an opportunity of hearing within six weeks from the date of production of a certified copy of this order.

Order Date :- 16.8.2016

YK

(Vipin Sinha, J.)     (Tarun Agarwala, J.)