Kamraj Nagar And Another vs State Of U.P. And Another
2023 Latest Caselaw 35926 ALL

Allahabad High Court

Kamraj Nagar And Another vs State Of U.P. And Another on 19 December, 2023

Author: Manoj Kumar Gupta

Bench: Manoj Kumar Gupta

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:240450-DB
 
Court No. - 21
 

 
Case :- WRIT - C No. - 43667 of 2023
 

 
Petitioner :- Kamraj Nagar And Another
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Pankaj Dubey,Rishu Mishra
 
Counsel for Respondent :- C.S.C.,Anjali Upadhya
 

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

1. Heard Ms. Ishita Singh holding brief of Sri Pankaj Dubey, learned counsel for the petitioners, learned Standing counsel for the respondent no. 1 and Ms. Anjali Upadhya, learned counsel for respondent no. 2.

2. When the petitioners' land bearing Plot No. 57 area 14-0-9 hectare was acquired and they were given compensation, they prayed for an additional 6% of developed land in pursuance of the decision of Greater Noida Authority dated 18th February, 2006. In this regard, the petitioners have also represented on 20.04.2023.

3. Learned counsel for the petitioners submits that the petitioners were aggrieved by the fact that 6% developed land and 15% rehabilitation bonus in pursuance of the aforesaid decision of Greater Noida Authority, were not being given to petitioners.

4. Under the circumstances, without entering into the merits of the case, the writ petition is being disposed of with a direction that respondent no. 2 would consider and decide the representation of the petitioners dated 20.04.2023 in accordance with the judgment of the Apex Court in the case of Ramesh Chandra Sharma & others vs. State of U.P. & others; 2023 SCC OnLine SC 162 expeditiously preferably within a period of one month from the date of presentation of a certified copy of this order.

(Kshitij Shailendra, J.) (Manoj Kumar Gupta, ACJ)

Order Date :- 19.12.2023

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