Allahabad High Court
Smt. Jayanti Devi vs State Of U.P.Thru Chief Secy. Civil ... on 5 October, 2020
Bench: Pankaj Mithal, Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 1 Case :- LAND ACQUISITION No. - 15086 of 2020 Petitioner :- Smt. Jayanti Devi Respondent :- State Of U.P.Thru Chief Secy. Civil Sectt. And Ors. Counsel for Petitioner :- Manoj Kumar Gupta,Manoj Kumar Awasthi Counsel for Respondent :- C.S.C.,A.S.G.,Ms. Samvida Hon'ble Pankaj Mithal,J.
Hon'ble Jaspreet Singh,J.
Heard Sri Manoj Kumar Gupta, learned counsel for the petitioner and Ms. Samidha, learned counsel appearing for the National Highway Authority of India-respondent no. 3 (Incorrectly described as National Highway Tribunal).
The grievance of the petitioner is that her land has been acquired but he has not been paid compensation despite award dated 20.11.2018.
Ms. Samidha, learned counsel submits that in case petitioner's land is acquired and is covered by the aforesaid award, she is entitled to the compensation provided she approaches the Sub Divisional Magistrate concerned.
In view of the aforesaid facts and circumstances, we dispose of the writ petition with a liberty to the petitioner to make proper comprehensive application before the respondent no. 3 for the payment of compensation of the acquired land that may be covered by the aforesaid award. In case any such application is filed by her within the period of two weeks from today, the respondent no. 6 shall consider and on verification may pass appropriate orders for the payment of compensation, if not already paid, most expeditiously preferrably within a period of 3 months.
(Jaspreet Singh, J.) (Pankaj Mithal, J.) Order Date :- 5.10.2020 Asheesh