Satya Narayan Shukla vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 28427 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:66667-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 2927 of 2023
 

 
Petitioner :- Satya Narayan Shukla
 
Respondent :- State Of U.P. Thru. Prin. Secy. Housing And Urban Planning Deptt., Govt. Of U.P. Lko. And Others
 
Counsel for Petitioner :- In Person
 
Counsel for Respondent :- C.S.C.,Aftab Ahmad
 

 
Hon'ble Vivek Chaudhary,J.

Hon'ble Manish Kumar,J.

1. Heard the petitioner appearing in person, learned Standing Counsel and Sri Aftab Ahmad, learned counsel for the respondent no.5.

2. Petitioner's main grievance is that despite the undertaking given before the Supreme Court, the petitioner is not provided 0.202 hectares of land. The order of Supreme Court dated 06.07.2021, reads as under:-

"Mr. Shekhar Naphade, learned senior counsel, has been appointed as Amicus Curiae by this Court and has made submissions before this Court as to what, according to him, is the correct amount that ought to be awarded in this case.

We do not find it necessary to get into this aspect for the reason that Ms. Ruchira Goel, learned counsel appearing for the State, has pointed out that in addition to the compensation that is payable under the impugned judgment read with the judgment of Additional District Judge, the petitioner has also been given 0.202 hectares of land in Village Malloli wayback in the year 2005. We record this submission and, therefore, dismiss the Special Leave Petition.

We express our gratitude to Sh. Shekhar Naphade, learned senior counsel, for the assistance rendered to this Court.

Pending application, if any, stands disposed of."

3. By the aforesaid judgment, the Supreme Court has rejected the claim of the petitioner for any further compensation. In case the order of the Supreme Court is passed on any incorrect statement made by any of the counsel appearing, remedy is available to the petitioner for contempt or otherwise before the Supreme Court.

4. With the aforesaid liberty, the writ petition stands disposed of.

(Manish Kumar, J.) (Vivek Chaudhary, J.)

Order Date :- 12.10.2023

Arjun/-