Ram Sagar Singh And 3 Others vs Union Of India And 3 Others
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Allahabad High Court

Ram Sagar Singh And 3 Others vs Union Of India And 3 Others on 10 September, 2025

Author: Mahesh Chandra Tripathi

Bench: Mahesh Chandra Tripathi

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:161310-DB
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
WRIT - C No. - 30157 of 2025   
 
   Ram Sagar Singh And 3 Others    
 
  .....Petitioner(s)   
 
 Versus  
 
   Union Of India And 3 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Kalp Nath, Vivekanand   
 
  
 
Counsel for Respondent(s)   
 
:   
 
A.S.G.I., C.S.C., Paras Nath Rai   
 
      Court No. - 29 (Sl.No.18) 
 
   
 
 HON'BLE MAHESH CHANDRA TRIPATHI, J.  

HON'BLE ANISH KUMAR GUPTA, J.

1. Heard Kalp Nath, learned counsel for the petitioners, Sri Paras Nath Rai, learned counsel appearing for N.H.A.I. and Sri Ambrish Shukla, learned Additional Chief Standing Counsel for the State respondents.

2. The instant writ petition is preferred praying for a direction to respondent no.2 to decide/consider the application dated 29.05.2025 for payment of compensation.

3. It transpires from the record that the aforesaid land of the petitioners was acquired under the provisions of the National Highways Act, 1956. An award was declared on 10.03.2025. Being aggrieved thereby, the NHAI has filed a petition before the Arbitrator under Section 3G(5) of the National Highway Authority Act, 1956 (Act, 1956). The same is pending. However, there is no stay of the award of the Competent Authority.

4. At the very outset, learned counsel for the petitioner states that identical controversy had already been settled by this Court in the case of Seema Rani And Another vs. Union Of India And 4 Others (WRIT - C No. - 25712 of 2024, dt. 27.09.2024) and as the facts of the matter is squarely covered with the aforesaid judgment, similar indulgence may also be accorded to the instant petitioners and the writ petition may also be disposed of in the light of Seema Rani And Another(supra).

5. So far as the factual and legal aspect of the matter is concerned, the same is not disputed by the learned Additional Chief Standing Counsel.

6. Having regard to the facts of the case and the submissions made herein, we dispose of the instant petition in terms of Seema Rani And Another (supra), with the following directions:

(a) The petitioner will furnish indemnity bond for the entire amount before the Competent Authority within two weeks from today, along with true attested copy of the instant order.

(b) Upon furnishing of the indemnity bond to the satisfaction of the Competent Authority, the amount would be released in favour of the petitioner within next four weeks. (c) The payment would be subject to the final outcome of the arbitration proceedings.

(Anish Kumar Gupta,J.) (Mahesh Chandra Tripathi,J.)

September 10, 2025

Ashish Pd.