Allahabad High Court
U.P. State Industrial Development ... vs Suleman Khan And Others on 2 May, 2025
Author: Shekhar Kumar Yadav
Bench: Shekhar Kumar Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:69922 Court No. - 36 Case :- FIRST APPEAL No. - 275 of 2002 Appellant :- U.P. State Industrial Development Corpn.Ltd. Knp.Thru M.D. Respondent :- Suleman Khan And Others Counsel for Appellant :- ,Sunil Kumar Mishra Hon'ble Shekhar Kumar Yadav,J.
Order on Civil Misc. Application No. 140873 of 2022.
1. Mr. S.K. Mishra, learned counsel for the appellant states that he does not want to press this instant application, therefore, the same may be dismissed as not pressed
2. In view of above, this application is dismissed as not pressed.
Order on memo of appeal
1. Heard Sri S.K. Mishra, learned counsel for the appellant and perused the material available on record.
2. The appellant U.P.S.I.D.C. has preferred the present appeal against the award passed by Sri K.K. Gopal VIII Additional District and Sessions Judge, Aligarh in Land Acquisition Case no.65 of 1993 whereby the Court below has awarded compensation at the rate of Rs.90/- per square yard for the acquisition of land with respect to which the notifications under Section 18 issued on 23.02.1991.
3. Learned counsel for the appellant submits that the present controversy is covered by the judgement of the Division Bench of this Court in First Appeal No.-157 of 1998 (U.P. State Industrial Development Corporation Ltd. Vs. Sardar Singh & Others) and First Appeal No.613 of 2005 (U.P. State Industrial Development Corporation Through M.D. vs. Smt. Ram Rakhi & Others).
4. Since the present dispute is covered by the judgment of the Division Bench of this Court in Sardar Singh (Supra), the judgement and decree of the court below is modified accordingly.
5. Accordingly, the instant appeal is dismissed in the light of law laid down in the case of Sardar Singh (Supra) and Smt. Ram Rakhi (supra).
Order Date :- 2.5.2025/Ajeet