Hari Ram vs State Of U.P. Thru Secy. And Others
2019 Latest Caselaw 3621 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 61409 of 2012
 

 
Petitioner :- Hari Ram
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Counsel for Petitioner :- Ram Surat Saroj,Jagdish S.Chauhan,Virendra Kumar Jaiswal
 
Counsel for Respondent :- C.S.C.,Shivam Yadav
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

This petition purports to challenge the notifications issued under Sections 4 and 6 of the Land Acquisition Act. Several other writ petitions challenging the same notifications were allowed by this Court but the said order has been set aside by the Apex Court and the matter has been remanded.

Learned counsel for the petitioner contends that as the respondents are visiting his land, therefore some interim protection be granted so that his possession may not be interfered with.

The petition is pending since 2012 without any interim order, therefore, we do not consider it appropriate to pass any stay at this stage rather direct this petition to be listed along-with the batch of similar writ petitions namely Civil Misc. Writ Petition No.61126 of 2012 for final disposal in the next cause list before the appropriate Bench where the petitioner may press his application for interim protection if unable to get it decided.

Order Date :- 26.4.2019

Pramod Tripathi