Kunwar Anil Kumar Singh vs State Of U.P. Through Secy. Lok ...
2017 Latest Caselaw 7832 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 10048 of 2014
 

 
Petitioner :- Kunwar Anil Kumar Singh
 
Respondent :- State Of U.P. Through Secy. Lok Nirman Vibhag Lko. & Ors.
 
Counsel for Petitioner :- Vijay Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajnish Kumar,J.

The petitioner has approached to this Court for restraining the opposite parties from making construction of road on his land bearing Gata No. 645 area 0.1900 Hectare, situated at Village Kothara Kalan, Post Kothara Khurd, Tehsil Lambhua, District Sultanpur.

The submission of learned counsel for petitioner is that during the pendency of the present petition, the opposite party no. 3 constructed the road on the land in question without acquiring the same in accordance with law and petitioner has also not been paid any compensation.

Learned Standing Counsel to seek instructions in the matter.

List this case on 21.12.2017.

Order Date :- 8.12.2017

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