Jay Singh And 2 Others vs State Of Up 3 Others
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Allahabad High Court

Jay Singh And 2 Others vs State Of Up 3 Others on 2 February, 2024

Author: Manoj Kumar Gupta

Bench: Manoj Kumar Gupta

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:18389-DB
 
Court No. - 21
 

 
Case :- WRIT - C No. - 2295 of 2024
 

 
Petitioner :- Jay Singh And 2 Others
 
Respondent :- State Of Up 3 Others
 
Counsel for Petitioner :- Sanjay Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

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

1. Heard Sri Sanjay Kumar Mishra, learned counsel for the petitioners, learned Standing counsel for the respondent nos. 1, 2 & 3 and Ms. Anjali Upadhya, learned counsel for respondent no.4.

2. When the petitioners' land bearing Khasra No.798 area 0.528 hectare, Khasra No.800 area 0.552 hectare and Khasra No.797 area 0.528 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 08.11.2023.

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.4 would consider and decide the representation of the petitioners dated 08.11.2023 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 :- 2.2.2024

AKShukla/-

(Kshitij Shailendra, J.) (Manoj Kumar Gupta, A.C.J.)