Anil Kumar And 2 Others vs State Of U.P. And 3 Others
2021 Latest Caselaw 4462 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- SPECIAL APPEAL No. - 26 of 2021
 

 
Appellant :- Anil Kumar And 2 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Appellant :- Ved Prakash Shukla,Ram Sajiwan Mishra
 
Counsel for Respondent :- C.S.C.,Naresh Chandra Nishad
 

 
Hon'ble Manoj Misra,J.

Hon'ble Rohit Ranjan Agarwal,J.

Heard Sri V.P. Shukla, learned counsel for the appellants and learned Standing Counsel for the respondents.

We have perused the record as well as the impugned judgment passed by the learned Single Judge dismissing Writ-A No. 11438 of 2020, filed by the appellants, for a direction upon the respondents to provide jobs to them pursuant to agreement, dated 16.06.1987, arrived in a meeting between officers of NTPC, the District Administration and the land losers/agriculturists.

From a perusal of the record, it appears that the appellants' predecessor-in-interest lost their land in an acquisition for use by NTPC. To rehabilitate displaced persons, jobs were offered. According to the petitioners, though, the predecessor-in-interest of the petitioners lost their land but no jobs were offered to their family. Therefore, they filed writ petition.

The writ petition has been dismissed by the learned Single Judge after noticing that the land was acquired in the year 1986; the claim for appointment, after over three decades, was highly belated; and, otherwise also, they were entitled for compensation, which they had already received.

We find no legal infirmity in the order impugned.

Appeal is dismissed.

Order Date :- 23.3.2021

Shekhar