Smt. Nirupma Devi vs State Of U.P. Thru District ...
2019 Latest Caselaw 1027 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 7116 of 2019
 

 
Petitioner :- Smt. Nirupma Devi
 
Respondent :- State Of U.P. Thru District Magistrate, Lko. & Ors.
 
Counsel for Petitioner :- Israr Ahmad Ansari,Ajay Kumar Singh
 
Counsel for Respondent :- C.S.C.,Prashant Singh 'Atal'
 

 
Hon'ble Ritu Raj Awasthi,J.

Hon'ble Alok Mathur,J.

Notice on behalf of opposite party no.1 has been accepted by the learned Chief Standing Counsel and notices on behalf of opposite parties no. l1' to 4 have been accepted by Sri Prashant Singh Atal.

The grievance of the petitioner appears to be that he has not paid the determined amount of compensation, i.e. to the tune of Rs. 2,08,000/- plus Rs. 14,000/- for the damage caused to the standing crop of the petitioner in the installation of tower for high tension wire by the opposite parties no. 2 to 4. It is submitted that the Tehsildar, Sandila, Hardoi vide report dated 18.12.2015 has determined the amount of compensation required to be paid to the petitioner and as per the said report has determined that an amount of Rs. 2,08,000/- plus Rs. 14,000/- is required to be paid to the petitioner for compensation and damages to the crop standing on the field where the tower for high tension wire has been erected. However, the same has not been paid to the petitioner till date.

Sri Shivam Singh, holding brief of Sri Prashant Singh Atal, counsel for the opposite parties no. 2 to 4 has not been able to show any reason as to why the said amount determined by the district authorities has not been paid to the petitioner so far.

List/put up on 26.03.2019. On that date the General Manager, Power Grid Corporation of India Limited, Lucknow shall appear along with relevant records to assist the Court.

Order Date :- 12.3.2019

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