Ram Bharat Singh And Ors. vs State Of U.P.Through ...
2018 Latest Caselaw 1692 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- LAND ACQUISITION No. - 25142 of 2017
 
Petitioner :- Ram Bharat Singh And Ors.
 
Respondent :- State Of U.P.Through Prin.Secy.(Industrial Devp.Deptt)& Ors.
 
Counsel for Petitioner :- Rajendra Pratap Singh,Surendra Pratap Singh
 
Counsel for Respondent :- C.S.C.,Surya Bhan Pandey
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

After hearing learned counsel for the petitioners, Sri H.A.B. Sinha, learned counsel for the State-respondents and Sri S.B. Pandey, learned counsel representing respondent Nos.2 and 3, learned counsel for the petitioners prays for sometime to file a supplementary affidavit in order to further substantiate his case.

Pleadings have already been exchanged in the matter by filing counter and rejoinder affidavits.

It is admitted to the parties that payment at the rate of Rs.45,00,000/- (forty five lakhs) per hectare has already been made to the petitioners.

Admit.

Notices need not be sent to the respondents as all the respondents are already represented.

Order Date :- 24.7.2018

Suresh/

[Rajesh Singh Chauhan,J.]   [Vikram Nath,J.]