Keshav Kumar vs State Of U.P.Through Principal ...
2018 Latest Caselaw 1726 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- LAND ACQUISITION No. - 50 of 2008
 
Petitioner :- Keshav Kumar
 
Respondent :- State Of U.P.Through Principal Secretary (Revenue ) Civil
 
Counsel for Petitioner :- Saroj Kumar Shukla,Anand Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,Ravi Singh,Sudhir Pande
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

Learned counsel for the petitioner states that from Khasra No.1188, measuring 1 Bigha (Equal to 20 Biswas) was under acquisition proceedings whereas only 1 biswa was acquired for which an award was made and compensation was paid. However, consequently the Lucknow Development Authority has taken over possession of the remaining 19 biswas also, but has neither drawn any acquisition proceeding nor has paid any compensation to the petitioner.

By order dated 26.11.2008, three weeks' time was granted to the respondents to file the counter affidavits, but till date no counter affidavits have been filed.

According to learned counsel for the petitioner, he has not received any counter affidavit either on behalf of the State-respondents or by the Lucknow Development Authority.

Sri Mukund Tiwari, Advocate has put in appearance on behalf of respondent No.4 and has prayed for four weeks' time.  Sri Abhinav N. Trivadi, learned Additional Chief Standing Counsel has also prayed for similar set of time to file the counter affidavit.

As last opportunity, four weeks' time is allowed to both the counsel for the respondents to file their respective counter affidavits.

It is made clear that in case the counter affidavits are not filed within the time allowed, the Vice-Chairman, Lucknow Development Authority and the Additional Collector (Land Acquisition), Lucknow, respondent No.3, shall remain present before the Court on the next date fixed.

List this case on 27.08.2018 showing the name of Sri Mukund Tiwari, Advocate in the cause list from the side of the respondents.

Order Date :- 26.7.2018

Suresh/

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