On 2nd November, a bench of Allahabad High Court consisting of Cheif Justice Rajesh Bindal and Justice Piyush Agarwal on clear terms stated that the State is not expected to take the land of the people and not pay the compensation for the same. The bench sought for the Revenue Department’s Additional chief secretary's personal affidavit regarding the grievances of people who sought compensation for land which was acquired by state government.
It was observed by the court that the such cases are often brought before the court where either the land was acquired and possession thereof was taken but no compensation has been paid or the cases where the possession was taken without acquisition of land and without payment of compensation.
The bench also observed that the land in similar cases are almost every time taken over by the Revenue Department, Public Works Department, and the Irrigation Department.
It was held that in case, any land of landowners is taken without acquisition process, the District Magistrate of the district concerned is the competent authority to deal with such grievances. It isin terms of the Government Order dated May 12, 2016.
Following this, the bench directed all the District Magistrates in the Stare of Uttar Pradesh to dispose of any such application pending before them till February 18, 2022 and file their affidavits in the Court, giving particulars of the applications received and decided. In case, any such application is not decided, the reasons therefore. The standing counsel was directed to convey the order to all the officers concerned.
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