Upendra Pratap Singh And Another vs State Of U.P. And 3 Others
2023 Latest Caselaw 17737 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:140853-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 16881 of 2023
 

 
Petitioner :- Upendra Pratap Singh And Another
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Sanjay Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Anjali Upadhya
 

 
Hon'ble Siddhartha Varma,J.

Hon'ble Arun Kumar Singh Deshwal,J.

1. When the petitioners' land bearing Plot No. 612 measuring an area of 1.308 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 authorities dated 18th February, 2006. In this regard, the petitioners have also represented on 05.04.2023.

2. Learned counsel for the petitioners submits that the petitioners were aggrieved by the fact that 6% developed land in pursuance of the aforesaid decision of Greater Noida authorities, was not being given to petitioners.

3. Under the circumstances, without entering into the merits of the case, the writ petition is being disposed of with a direction that the respondent no. 4 would consider and decide the representation of the petitioners dated 05.04.2023 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.

Order Date :- 17.7.2023

Shiraz

(Arun Kumar Singh Deshwal, J.) (Siddhartha Varma, J.)