Jaypal Singh And 5 Others vs State Of U.P. And 2 Others
2023 Latest Caselaw 33775 ALL

Allahabad High Court

Jaypal Singh And 5 Others vs State Of U.P. And 2 Others on 4 December, 2023

Author: Manoj Kumar Gupta

Bench: Manoj Kumar Gupta

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:229236-DB
 
Court No. - 21
 

 
Case :- WRIT - C No. - 41642 of 2023
 

 
Petitioner :- Jaypal Singh And 5 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Hira Lal Singh(Kushwaha)
 
Counsel for Respondent :- C.S.C.,Anjali Upadhya
 

 
Hon'ble Manoj Kumar Gupta,Acting Chief Justice
 
Hon'ble Donadi Ramesh,J.
 

1. The prayer made in the instant petition is for a direction to the respondents to grant additional compensation to the petitioners at the rate of 64.7% in terms of the Full Bench judgment in Gajraj and others vs. State of U.P. and other reported in 2011 (11) ADJ 1.

2. Ms. Anjali Upadhya, learned counsel appearing on behalf of Greater Noida Authority submits that acquisition in question is not covered by the judgment in Gajraj (supra).

3. Counsel for the petitioners, however, disputes the same.

4. Having regard to the rival submissions, we dispose of the instant petition with direction to respondent no. 3 to pass a speaking order in respect of the claim of the petitioners for grant of additional compensation within a period of eight weeks from the date of communication of this order along with a fresh representation.

(Donadi Ramesh,J.) (Manoj Kumar Gupta, A.C.J.)

Order Date :- 4.12.2023

Brijesh Maurya