Atar Pal vs State Of U.P. And 2 Others
2023 Latest Caselaw 15104 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:103129-DB
 
Court No. - 29
 

 
Case :- WRIT - C No. - 8669 of 2023
 

 
Petitioner :- Atar Pal
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Sanjeev Kumar Tyagi
 
Counsel for Respondent :- C.S.C.,Kaushalendra Nath Singh
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Hon'ble Vikas Budhwar,J.

The petitioner herein seems to be aggrieved by the computation of compensation paid to him pursuant to a decree prepared under the judgment and order dated 31.05.2000 passed by the Additional District Judge-I, Gautam Budh Nagar in L.A.R. No.442 of 1994 under Section 18 of the Land Acquisition Act, 1894.

For any dispute related to the computation made by the competent authority, the petitioner has to approach the competent court seeking execution of the decree of the Civil Court dated 31.05.2000. No relief can be granted in the present petition in the nature of mandamus.

The writ petition is dismissed on the ground of alternative remedy.

Order Date :- 12.5.2023

P Kesari