Om Shanker Saxena And 5 Others vs State Of U.P. And 5 Others
2021 Latest Caselaw 10117 ALL

Citation : 2021 Latest Caselaw 10117 ALL
Judgement Date : 11 August, 2021

Allahabad High Court

Om Shanker Saxena And 5 Others vs State Of U.P. And 5 Others on 11 August, 2021

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 9821 of 2021
 

 
Petitioner :- Om Shanker Saxena And 5 Others
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Girja Shanker Sen,Krishna Dutt Awasthi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ashwani Kumar Mishra,J.

Petitioners want compassionate appointment in view of the compulsory acquisition of their land.

Issue in that regard has already been settled by a Full Bench of this Court in Ravindra Kumar Vs. District Magistrate and others, (2005) 1 UPLBEC 118.

In view of the authoritative pronouncement made by this Court in the above noted judgment, no direction is required to be issued to consider petitioners' claim.

The writ petition is dismissed, accordingly.

Order Date :- 11.8.2021

Ranjeet Sahu

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