Ram Roop Singh And 3 Others vs State Of U.P. And 5 Others
2023 Latest Caselaw 36500 ALL

Allahabad High Court

Ram Roop Singh And 3 Others vs State Of U.P. And 5 Others on 22 December, 2023

Author: Mahesh Chandra Tripathi

Bench: Mahesh Chandra Tripathi

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:243082-DB
 
Court No. - 40
 

 
Case :- WRIT - C No. - 43365 of 2023
 

 
Petitioner :- Ram Roop Singh And 3 Others
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Vinod Kumar Chandel,Mayank Krishna S Chandel
 
Counsel for Respondent :- CSC
 

 
Hon'ble Mahesh Chandra Tripathi,J.
 

Hon'ble Prashant Kumar,J.

1. Heard learned counsel for the parties and perused the record.

2. The present writ petition has been filed seeking a direction to the respondents to determine the petitioners' compensation in respect of the disputed land in accordance with the provisions of act No. 30 of 2013 and pay same along with interest.

3. learned counsel for the petitioners states that in the similar facts, other tenure holders have approached this court in Writ-C No. 36835 of 2023 (Vimla and others Vs. State of U.P. and others). The Division Bench vide order dated 22.11.2023 has disposed of the Writ Petition in the light of the Government Order dated 12.05.2016. Learned counsel for the petitioner states that the claim set up by the petitioners is squarely covered with the judgment in Vimla and others (supra) and the present writ petition may be disposed of in terms of the judgment dated 22.11.2023 passed in Vimla and others (supra).

4. Considering the facts and circumstances, without adverting any opinion to the merits of the case, the writ petition is disposed of in terms of the judgment dated 22.11.2023 passed in Vimla and others (supra) asking the petitioners to move an appropriate application along with documentary evidence ventilating their grievance before the second respondent within three weeks from today. In case, any such application is moved by the petitioner within stipulated time, the same would be looked into, examined and decided within two weeks thereafter strictly in accordance with law and in the light of Government Order dated 12.05.2016. In case, claim of the petitioners is found sustainable, the entire admitted amount is to be released in favour of the petitioners within four weeks thereafter.

Order Date :- 22.12.2023

P.Sri.