Allahabad High Court
Raghuveer Singh vs State Of U.P. And 2 Others on 25 August, 2025
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:146686-DB Neutral Citation No. - 2025:AHC:146686-DB Court No. - 29 Case :- WRIT - C No. - 27809 of 2025 Petitioner :- Raghuveer Singh Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Uma Nath Pandey Counsel for Respondent :- Anjali Upadhya,C.S.C. Hon'ble Mahesh Chandra Tripathi,J.
Hon'ble Vinod Diwakar,J.
1. Heard ShriHitesh Pachori, learned counsel for the petitioner, Shri Ambrish Shukla, learned Additional Chief Standing Counsel for the State-respondents, and Mrs. Anjali Upadhya, learned counsel for respondent no.2 ? Greater Noida Industrial Development Authority.
2. The instant writ petition has been filed praying, inter alia, for the following reliefs:
"I. a writ, order or direction in the nature of nature mandamus commanding the of respondent no.2 to pass an appropriate order on the representation of petitioner dated 18.03.2025 (Annexure No.5 to this writ petition) followed by its reminder dated 04.08.2025 (Annexure No.6 to this writ petition) within time bound period after affording opportunity of hearing to the petitioner.
II. a writ, order or direction in the nature of nature of mandamus restraining the respondent no.2 and its Officers from interfering in peaceful possession over the Abadi land of petitioner's Khata No.244 Khasra No.147 area 0.843 hectare out of total area 0.2780 hectare situated in Village Fatehpur Rampur, Pargana and Tehsil Dadari, District Gautam Buddh Nagar."
3. Learned counsel for the petitioner submits that the petitioner?s land, Khasra No.147, situated on the southern side of Plot No.8, was specifically excluded from acquisition under the approved layout plan and is duly recorded as abadi land in consolidation proceedings. However, as the land allotted to respondent no.3 exceeds the actual acquired area, respondent no.2 ? Development Authority, in collusion with respondent no.3, is attempting to encroach upon the petitioner?s abadi land to cover the shortfall. It is further submitted that the petitioner has been in long-standing possession, having a residential house thereon and an electricity connection granted by NPCL on 20.07.2014, which establishes lawful occupation. Despite this, the respondents are continuously attempting to take forcible possession, which is arbitrary, illegal, and without authority, thereby infringing upon the petitioner?s lawful rights.
4. Considering the factual circumstances, we are not inclined to enter into the merits of the case. The writ petition stands disposed of with the observation that the petitioner?s grievance shall be examined and redressed strictly in accordance with law, expeditiously, and preferably within a period of two months from the date of production of a certified copy of this order, after affording an opportunity of hearing to all concerned parties, including respondent no.3, who has been allotted the adjacent land.
Order Date :- 25.8.2025 NLY