The Allahabad High Court has fined Bhartiya Kisan Union Pathik for repeatedly raising the issue surrounding the acquisition of land by the State.
The division-judge bench of Chief Justice Arun Bhansali Justice Vikas Budhwar observed that despite the dismissal of several petitions on the subject matter of the present writ petition, another attempt by forming a new Union has been made for the same purpose and at least one of the previous petitioners is involved into the said activity.
"The repeated attempt on part of the petitioner to raise the issue which already stood concluded by filing petitions in one form or the other in the name of Public Interest Litigation cannot be countenanced under any circumstance. The attempts made, as noticed hereinbefore, essentially amount to manipulation and attempt to mislead the Court, which action of the petitioner deserves to be dealt with heavy hand", the court ruled.
The counsel for the State averred that the present petition was the fourth in a row filed, purportedly in the public interest. He submitted that in fist writ petition filed in this regard by Jagveer Singh and another, wherein Jagveer Singh appeared in person, seeking high level inquiry in respect of the land acquired by Hi-Tech Township, i.e., land in question, the State had duely submitted that award for the acquired land was made on 15.01.2013 and the affected farmers have withdrawn the compensation long back. The Coordinated bench of the court had dismissed the petition with liberty to affected farmers to approach the appropriate forum, he told. However, the petitioner didn't let the issue rest and repeatedly filed phony petitions raising questions on the project.
The Court after analysing the material on record concluded that it is apparent that despite the dismissal of several petitions on the subject matter of the present writ petition, another attempt by forming a new Union has been made for the same purpose and at least one of the previous petitioners is involved into the said activity.
The petition was thus dismissed as motivated, with a cost of Rs. 50,000/-.
Read Order @LatestLaws.com:
Picture Source :
