Citation : 2023 Latest Caselaw 35165 ALL
Judgement Date : 14 December, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:236566-DB Court No. - 21 Case :- WRIT - C No. - 40403 of 2023 Petitioner :- Rakesh And 6 Others Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Prem Chand Saroj,Abhishek Kumar Saroj,Rahul Agarwal Counsel for Respondent :- CSC,Anjali Upadhya Hon'ble Manoj Kumar Gupta,Acting Chief Justice Hon'ble Kshitij Shailendra,J.
1. This is second writ petition for the reliefs claimed herein. The first writ petition bearing number 26756 of 2023 was dismissed as complete facts were not disclosed. In the present petition, the petitioners have taken the stand that petitioner no. 2 had filed Writ - C No. 5600 of 2015 challenging the acquisition proceedings and the said writ petition was disposed of in terms of Full Bench judgment in Gajraj vs. State of U.P. and Others; 2011 (11) ADJ 1. However, the respondents have not paid additional compensation @ 64.7% and 10% developed abadi land to the petitioners nor even 20% of the compensation amount initially determined.
2. Learned counsel appearing on behalf of Greater Noida Authority states that the claim of the petitioners in respect of additional compensation and allotment of developed land as well as arrears of compensation amount originally determined would be considered and a speaking order would be passed within such time as may be directed by this Court.
3. Accordingly, without expressing any opinion on merits, we dispose of the instant petition with direction to respondent no. 3 to pass a speaking order on the aforesaid claim of the petitioners within a period of eight weeks from the date of communication of the instant order along with a fresh representation.
(Kshitij Shailendra, J.) (Manoj Kumar Gupta, A.C.J.)
Order Date :- 14.12.2023
Jaideep/-
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