Allahabad High Court
Shyam Sundar B. Ambwani And Another vs State Of U.P. And Others on 16 April, 2012
Bench: Ashok Bhushan, Prakash Krishna
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 32 Case :- WRIT - C No. - 3787 of 2009 Petitioner :- Shyam Sundar B. Ambwani And Another Respondent :- State Of U.P. And Others Petitioner Counsel :- Syed Fahim Ahmed,Shashi Nandan Respondent Counsel :- C.S.C.,Ramendra Pratap Singh Hon'ble Ashok Bhushan,J.
Hon'ble Prakash Krishna,J.
Heard learned counsel for the petitioners, Sri Ramendra Pratap Singh appearing for respondent no. 2 and learned Standing Counsel appearing for respondents No.1 and 3.
By this writ petition, the petitioners have prayed for quashing the notifications issued under Section 4 read with Sections 17(1) and 17(4) and Section 6 of the Land Acquisition Act dated 24.8.2007 and 12.8.2008 respectively relating to petitioners' plots of village Asgarpur Jagira.
Learned counsel for the petitioners submits that notifications in question have already been considered and bunch writ petitions being leading Writ Petition No.37443 of 2011 (Gajraj and others vs. State of U.P. and others) have already been decided by the Full Bench judgment on 21st October, 2011. It is submitted that this writ petition is fully covered by the judgment of the Full Bench.
Learned counsel for the respondents does not dispute the aforesaid submission.
In view of the above, the writ petition is disposed of in terms of the Full Bench judgment dated 21st October, 2011 in Gajraj's case.
(Prakash Krishna,J) (Ashok Bhushan,J)
Order Date :- 16.4.2012
MK/