Allahabad High Court
Urmila vs State Of U.P Through Secretary ... on 5 May, 2022
Bench: Rajesh Bindal, Chief Justice, Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD
Chief Justice's Court
Serial No. 40 (E. Court)
HIGH COURT OF JUDICATURE AT ALLAHABAD.
***
(1) Writ-C No. 10965 of 2022.
Urmila ... Petitioner.
vs.
State of U.P. and others ... Respondents.
Through:- Mr. Rajeev Singh, Standing Counsel for respondent Nos. 1 to 3, Mr. S.K. Mishra, learned counsel for respondent No. 4
With
(2) Writ-C No. 10968 of 2022.
Jhamman Singh ... Petitioner.
vs.
State of U.P. and others ... Respondents.
Through:- Mr. Rajeev Singh, Standing Counsel for respondent Nos. 1 to 3, Mr. S.K. Mishra, learned counsel for respondent No. 4
With
(3) Writ-C No. 10973 of 2022.
Fatah Singh @ Fatte ... Petitioner.
vs.
State of U.P. and others ... Respondents.
Through:- Mr. Rajeev Singh, Standing Counsel for respondent Nos. 1 to 3, Mr. S.K. Mishra, learned counsel for respondent No. 4
With
(4) Writ-C No. 10979 of 2022.
Nisar ... Petitioner.
vs.
State of U.P. and others ... Respondents.
Through:- Mr. Rajeev Singh, Standing Counsel for respondent Nos. 1 to 3, Mr. S.K. Mishra, learned counsel for respondent No. 4
With
(5) Writ-C No. 10982 of 2022.
Bhoore ... Petitioner.
vs.
State of U.P. and others ... Respondents.
Through:- Mr. Rajeev Singh, Standing Counsel for respondent Nos. 1 to 3, Mr. S.K. Mishra, learned counsel for respondent No. 4
With
(6) Writ-C No. 9069 of 2022.
Revati ... Petitioner.
vs.
State of U.P. and others ... Respondents.
Through:- Mr. Rajeev Singh, Standing Counsel for respondent Nos. 1 to 3, Mr. S.K. Mishra, learned counsel for respondent No. 4
CORAM: HON'BLE RAJESH BINDAL, CHIEF JUSTICE
HON'BLE PIYUSH AGRAWAL, JUDGE
ORDER
1. This order will dispose of a bunch of writ petitions bearing Writ-C Nos. 10965, 10968, 10973, 10979, 10982 and 9069 of 2022.
2. The issue under consideration before this Court is regarding payment of adequate compensation on account of acquisition of land.
3. One such matter bearing Writ-C No. 9069 of 2022 titled as Revati vs. State of U.P. and others was listed before this Court on May 4, 2022 and as the issue involved in the said petition is similar to the issue raised in the petitions listed today, the aforesaid writ petition was also directed to be listed today
4. It was pointed out by learned counsel for the respondents that the issue raised in the bunch of petitions is squarely covered by the judgment of this Court on April 22, 2022 in Writ-C No. 9053 of 2022 titled as Charan Singh vs. State of U.P. and others.
5. Counsel for the petitioners did not appear yesterday and is not present today as well.
6. From perusal of paper book, it is evident that the facts stated in present bunch of petitions are similar to one already considered by this Court in the case of Charan Singh (Supra).
7. For detailed reasons recorded in the case of Charan Singh (Supra), the present bunch of writ petitions is dismissed.
(Piyush Agrawal, J.) (Rajesh Bindal, Chief Justice.)
Dated :- 05.05.2022
Shiraz/Shahroz
Whether the order is speaking : No
