Allahabad High Court
In The Matter Of M/S U.P.State Cement ... vs Shiv Nath Singh on 25 January, 2010
Author: Sunil Ambwani
Bench: Sunil Ambwani
Court No. - 19 Case :- MISC. COMPANY APPLICATION No. - 4 of 1997 Petitioner :- In The Matter Of M/S U.P.State Cement Corporation Ltd. Petitioner Counsel :- O.L.B.K.L.Srivastava,A.K. Pandey,Anil Mehrotra,Ashok Mehta,S.K. Singh,Saral Srivastava,Vipalav Sharma Respondent Counsel :- Shiv Nath Singh,A.K. Gupta,A.K. Srivastava,A.K.Mehrotra,A.P. Singh,Ajal Krishna,Ajay Kumar Pandey,Amit Chaudhary,Amit Saxena,Anil Mehrotra,Anurag Khanna,Ashok Mehta,Ashutosh Pandey,B.D.Mandhyan,B.K. Mishra,B.N. Singh,C.B. Srivastava,C.B.Gupta,C.L. Pandey,C.S.C.,D.K. Srivastava,Devendra Singh,Govind Saran,H.N. Sharma,H.P. Dubey,I.S.Tomar,J. Nagar,J.N. Pandey,J.P.Mathur,Jayant Bannerji,K.C. Vishwakarma,K.K. Srivastava,Kush Saxena,L.K.Tiwari,L.P.Tiwari,Manoj Kumar,Manoj Srivastava,N.K. Gupta,N.K. Verma,Narendra Mohan,Navin Sinha,O.P.Misra,P.K. Dalmiya (In Person),P.N.Tripathi,R.P. Agarwal,R.P. Srivastava,R.P. Tiwari,Rajesh Kumar Pathak,Rajesh Kumar Singh,S.C.,S.D.N.Singh,S.F. Ahmad,S.K. Yadav,S.M. Dayal,S.P. Shukla,S.R. Yadav,S.S. Chauhan,S.S.Srivastava,Sandeep Agarwal,Sanjai Srivastava,Sanjay Om,Saumitra Singh,Somesh Khare,Sudhir Agarwal,U.N. Sharma,U.P. Singh,V.K.S. Chaudhary,Vinod Misra,Vivek Singh,W.A. Siddiqui,Yashwant Verma,Z.K. Hasan Hon'ble Sunil Ambwani,J.
Order on Civil Misc. Application No. 18317 of 2010 No one appears for the applicants. Learned Standing Counsel appears for District Magistrate, Sonebhadra.
I have passed detailed orders with regard to vacating the land in Gata Nos. 13 and 179 in Malin Basti Village Kota (Dala) Pargana Agori, Tehsil Robertsganj, District Sonebhadra, on a proposal made by the District Magistrate, and the offer made by the Company (JAL) that only those families, who have been allotted Gaon Sabha land and in whose favour Rs. 1 lacs has been deposited by the Company (JAL) for their rehabilitation, will be asked to vacate the land in their occupation.
In this application filed by 251 persons, it is alleged that they are being dispossessed illegally and that the district administration in collusion with the authorities of JAL is trying to dispossess them.
As an interim measure, it is directed that the Official Liquidator, District Magistrate or the Company (JAL) shall not dispossess the applicants, except those, who have been allotted Gaon Sabha land, and in whose favour Rs. 1 lac has been deposited by the Company (JAL) for constructing the house.
List on 17.2.2010 at 03.00 PM.
Order Date :- 25.1.2010 RKP