Allahabad High Court
Krishna Pal Singh vs Union Of India And 2 Others on 30 September, 2020
Bench: Abhinava Upadhya, Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- WRIT - C No. - 9793 of 2020 Petitioner :- Krishna Pal Singh Respondent :- Union Of India And 2 Others Counsel for Petitioner :- Sandeep Kumar Counsel for Respondent :- C.L. Chaudhary,C.S.C.,Pranjal Mehrotra Hon'ble Abhinava Upadhya,J.
Hon'ble Prakash Padia,J.
The petitioner claims that his land has been utilized in the Eastern Dedicated Front Corridor. An award was also made, but till date compensation has not been paid.
This Court had earlier directed learned counsel for the respondents to seek instruction and now learned counsel for the respondents prays that he may be allowed sometime to file counter affidavit.
In our considered opinion, no fruitful purpose would be served in keeping the writ petition pending as a direction is being issued to the respondent no. 3, before whom the petitioner will make a representation, to consider the said representation of the petitioner within a period of one month from the date such a representation is made and in case the authority considers that the petitioner is entitled to compensation, the amount of compensation be paid to the petitioner within a further period of one month.
With the aforesaid directions, the petition is disposed of.
Order Date :- 30.9.2020 Sunil Kr. Gupta (Prakash Padia, J.) (Abhinava Upadhya, J.)