Purushottam Lal And 4 Others vs State Of U.P. And 4 Others
2023 Latest Caselaw 35375 ALL

Allahabad High Court

Purushottam Lal And 4 Others vs State Of U.P. And 4 Others on 15 December, 2023

Author: Manoj Kumar Gupta

Bench: Manoj Kumar Gupta

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:237443-DB
 
Court No. - 21
 

 
Case :- WRIT - C No. - 40314 of 2023
 

 
Petitioner :- Purushottam Lal And 4 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Priyavrat Tripathi
 
Counsel for Respondent :- C.S.C.,Harsh Vardhan Gupta,K.K.Rao
 

 
Hon'ble Manoj Kumar Gupta,Acting Chief Justice
 
Hon'ble Kshitij Shailendra,J.
 

1. Prayer made in the instant petition is for a direction to the respondents to release compensation amount along with interest in favour of the petitioners in compliance of judgment and decree dated 26.3.1991 and 27.4.1991 passed by IVth Additional District Judge, Allahabad in a reference under Section 18 of the Land Acquisition Act, 1894.

2. The Prayagraj Development Authority (respondent no. 5) who is the beneficiary of the acquisition proceedings has submitted written instructions according to which, it is ready to pay the compensation amount to the petitioners as soon as the amount payable under the order and decree of the reference court is informed to it.

3. Sri Rajeev Gupta, learned Additional Chief Standing Counsel, is in receipt of instructions from Special Land Acquisition Officer, Prayagraj according to which the amount has been calculated and has been communicated to the Secretary, Prayagraj Development Authority vide order dated 12.12.2023.

4. Having regard to the aforesaid facts, we dispose of the instant petition with direction to respondent nos. 3 and 5 to ensure that payment of the compensation amount is made to the petitioners within three weeks from the date of communication of the instant order. In case there is any error in the calculation, it is left open to the petitioners to accept the money under protest and take appropriate proceedings for rectification.

(Kshitij Shailendra, J.) (Manoj Kumar Gupta, A.C.J.)

Order Date :- 15.12.2023

Jaideep/-