Allahabad High Court
Alia Bano And 4 Others vs Union Of India And 4 Others on 22 January, 2021
Bench: Sanjay Yadav, Jayant Banerji
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 1706 of 2021 Petitioner :- Alia Bano And 4 Others Respondent :- Union Of India And 4 Others Counsel for Petitioner :- Kashif Gilani Counsel for Respondent :- A.S.G.I.,Manish Kumar Nigam,Vaibhav Tripathi,Vivek Kumar Rai Hon'ble Sanjay Yadav,J.
Hon'ble Jayant Banerji,J.
Petitioners seek quashment of order dated 3.10.2020 whereby respondent no. 2 i.e., Competent Authority/Additional District Magistrate, Kaushambi said to be passed under sub-section (3) of Section 3H of the National Highways Act, 1956.
The Authority concern recorded the following findings:
"??? ???? ????????, ???????? ?????? ???? ?? ????????? ???? ?????? 20.08.2018 ?? ???????? ???? ???? ??????? ???? ???? ???? ?? ????????? ???? ?????? 20.08.2018 ??? ????? ??? ?? ??? ??? ?? ?? ???????? ?? ??????? ???? ???? ? ????? ???? ??????? ???? ??????? ??? ? ??????? ???? ??? ????? ???? ??????? ??? ?? ??? ?????? ??? ????? ??? ???? ?? ????? ?? ?? ?? ??? ??, ?????? ????????? ?????? ???????? ?? ???? ???? ????? ????? ?? ???? ????????, ??????? ?????? ?? ??? ?? ????? ?? ???? ??? ???? ?????? ???????? ???????? ?????? ???????? ?? ???? ?? ????? ?????? ?? ???? ????? ?? ????? ???????? ?? ????????? ??? ???? ?? ???? ??????????? ??? ?? ????????? ???? ?? ????? ?????? ???????? ?? ?? ??? ???? ??? ???? ??????? ??? ?? ?????? ?? ?????? ????? ?? ?????? ???? ?? ??? ?? ???? ?? ???? ?? ? ???? ????? ???? ?? ????????? ???? ?????? 20.08.2018 ??? ???????? ???????? ???????? ??? ????????? ??? ?????? 00663/2019 ???????????? ??? ?????? T201902420400663 ???? ???? ???? ??????? ??? ???????? ???? 34/35 ??????? ????? ?????? ?????? ?????? 2006 ?????? 21.08.2019 ??????? ?? ???? ??? ?????????? ???? ?????? ?? ??????????, ?????? ?? ??? ?????? 4176/2018 ????? ????????? ???? ???? ???? ??? ???????? ???? 207 ??? ????? 29.10.2018 ???? ??? ?? ????? ????????? ????? ???? ??????? ??? ?????? ????? ?????? 7 ???? ?? ????, ??? ?????? ??????, ????? ????, ????? ??????, ???? ???????? ?????? ???????? ???? ?????? 21.08.2018 ??????? ???? ??? ??? ???????? ?????? ????? ???? ?????? 14.08.2018 ???????? ???? ???? ??? ?? ???? ?? ??????? ??????? ??? ??? ???????? ?????? ????? ??? ?????? AL20180242003298/2018 ???? ???? ???? ????? ???? 207 ?????? ?????? ?????? 2006 ???? ?????? 04.09.2019 ??????? 12.09.2019 ???????? ??????? ??????? ?? ???? ?? ??? ?? ?????????? ??????, ???????? ?????? ??? ?????? 04176/2018 ????????????? ??? ?????? T201802420404176 ???? 207 ?????? ?????? ?????? ??? ????? ???? ?????? 29.10.2018 ?????? ???? ???? ??? ???? ???? ?????? ??? ?????? ????? ?? ????? ???? ?????? 12.09.2019 ?? ??????? ????? ????????? ???? ??????? ?????? ??.?.??./2635/2019 ???????? ????????????? ??? ?????? AL20190242002635 ???? ???? ???? ????? ??? ???????? ???? 333 ??????? ????? ?????? ????? ??? ???? ????? ????????? ???? ???????? ???? ???, ???? ???? ?????? 09.01.2020 ?????? ?????? ?? ???? ???? ?? ?????? ???? ?? ??? ??? ?????? ????? ?? ????????? ?? ???? ???
??? ????????? ??????? ??? ?????? ?? ?????? ?? ?? ???? ?? ????????? ???? ?????? 20.08.2018 ??? ???????? ??? ???????? ???? ???????? ?? ???? ??? ?????? ????? ?? ??????? ?? ???? ??? ???? ?? ????????? ???? ????? ? ????????? ??? ???????? ???? ?? ????????? ???? ?????? 20.08.2018 ?????? ???? ???? ???"
Thus so far as the Authority is concerned the matter stood concluded till stage of Rajsva Parishad.
Though, it is urged that the Authority concern has committed a jurisdictional error in not referring the dispute to the Competent Court of jurisdiction as contemplated under Section 3H(4) of 1956 Act, which provides for that if any dispute arises as to the apportionment of the amount or any part thereof or to any person to whom the same or any part thereof is payable, the competent authority shall refer the dispute to the decision of the principal civil Court of original jurisdiction within the limits of whose jurisdiction the land is situated. However, it is borne out from the impugned order and the submissions made by the learned counsel for the petitioner that the respective parties, are having dispute pending in various forum including a suit for declaration and a petition before this Court against the order passed by the Rajasva Parishad. In view whereof we perceive no illegality in the impugned order. Consequently, petition fails and is dismissed. No costs.
Order Date :- 22.1.2021 A. V. Singh (Jayant Banerji, J.) (Sanjay Yadav, J.)