Budhram And 13 Others vs Union Of India And 3 Others
2021 Latest Caselaw 6611 ALL

Citation : 2021 Latest Caselaw 6611 ALL
Judgement Date : 23 June, 2021

Allahabad High Court

Budhram And 13 Others vs Union Of India And 3 Others on 23 June, 2021

Bench: Manoj Misra, Anil Kumar Ojha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- WRIT - C No. - 9441 of 2021
 

 
Petitioner :- Budhram And 13 Others
 
Respondent :- Union Of India And 3 Others
 
Counsel for Petitioner :- Kshatresh Kumar
 
Counsel for Respondent :- C.S.C.,Pranjal Mehrotra
 

 
Hon'ble Manoj Misra,J.

Hon'ble Anil Kumar Ojha,J.

The learned counsel for the respondent no.4 has raised a preliminary objection with regard to the maintainability of the writ petition questioning the award of compensation awarded under the National Highways Act, 1956 on the ground that there exists an alternative remedy under Section 3-G(5) of the said Act.

The petitioners have themselves enclosed a copy of the judgment of this Court wherein the writ petitioners have been relegated to avail alternative remedy under Section 3-G(5) of the Act.

In view of the above, the petition is dismissed on the ground of alternative remedy.

Order Date :- 23.6.2021

AKShukla/-

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Budhram And 13 Others vs Union Of India And 3 Others
2021 Latest Caselaw 6611 ALL

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Budhram And 13 Others vs Union Of India And 3 Others2021 Latest Caselaw 6611 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Budhram And 13 Others vs Union Of India And 3 Others
2021 Latest Caselaw 6611 ALL