Jai Prakash vs State Of U.P. And 19 Others
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Allahabad High Court

Jai Prakash vs State Of U.P. And 19 Others on 25 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:62438
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 3751 of 2026   
 
   Jai Prakash    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 19 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Vishnu Swaroop Srivastava   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE VIKAS BUDHWAR, J.       

1. Heard Sri Vishnu Swaroop, learned counsel for the plaintiff-petitioner and Sri Santosh Kumar Mishra, learned Standing Counsel for the State.

2. In view of the order, which is being proposed to be passed today, notices are not being issued to the respondents no. 2 and 3.

3. The solitary relief claimed in the present writ petition for a direction to the Land Acquisition, Rehabilitation and Resettlement Authority Gorakhpur to decided the Misc. Case no. 691 of 1991 new no. 231 of 2022 pending before Land Acquisition, Rehabilitation and Resettlement Authority Gorakhpur.

4. Learned counsel prayed that the said suit may be decided, expeditiously.

5. Since the above-mentioned case is pending, no useful purpose would be served in keeping this petition pending.

6. In view of the above, this writ petition stands disposed of directing the land acquisition to decide the Land Acquisition, Rehabilitation and Resettlement Authority Gorakhpur to decided the Misc. Case no. 691 of 1991 new no. 231 of 2022 pending before Land Acquisition, Rehabilitation and Resettlement Authority Gorakhpur expeditiously without granting unnecessary adjournments and, in case, adjournments are granted, the same should not be more than two weeks at one stretch, after ensuring service of notice upon all the respondents and providing opportunity of hearing to all the concerned parties as well as giving a reasonable opportunity of leading evidence in respect of their case, provided there is no other legal impediment.

(Vikas Budhwar,J.)

March 25, 2026

Rajesh