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Daya Nand Prasad Sinha vs The State Of Uttar Pradesh on 31 July, 2023

Bench: Surya Kant, Dipankar Datta

                                                 1

     ITEM NO.21                         COURT NO.5                SECTION XI

                              S U P R E M E C O U R T O F     I N D I A
                                      RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s).23458/2019

     (Arising out of impugned final judgment and order dated 30-04-2019
     in WC No.46485/2011 passed by the High Court of Judicature at
     Allahabad)

     DAYA NAND PRASAD SINHA                                        Petitioner(s)

                                                VERSUS

     THE STATE OF UTTAR PRADESH & ORS.                             Respondent(s)

     IA No.142023/2019 - EXEMPTION FROM FILING O.T.

     Date : 31-07-2023 This matter was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MR. JUSTICE DIPANKAR DATTA

     For Petitioner(s)            Mr. Dhruv Mehta, Sr.Adv.
                                  Mr. Bankey Bihari, AOR


     For Respondent(s)            Mr. Ravindra Kumar Raizada, A.A.G.
                                  Ms. Alka Sinha, Adv.
                                  Mr. Anuvrat Sharma, AOR

                                  Mr. Ravindra Kumar, Sr. Adv.
                                  Mr. Binay Kumar Das, AOR
                                  Ms. Priyanka Das, Adv.
                                  Ms. Neha Das, Adv.

                                  Mr. P.N. Misra, Sr.Adv.
                                  Mr. Brahm S.Nagar, Adv.
                                  Mr. K. S. Rana, AOR

                                  Mr. Rajesh Singh Chauhan, AOR


                         UPON hearing the counsel the Court made the following
Signature Not Verified
                                            O R D E R

Digitally signed by satish kumar yadav Date: 2023.08.01

1. We have heard learned Senior Counsels appearing on behalf 18:34:35 IST Reason: of the parties and have carefully perused the material placed on record.

2. We refrain from commenting on the legality, propriety and transparency of the purported policy decision dated 24.04.2010 on the basis of which the petitioner seeks allotment of an alternative land in lieu of his acquired land. We do not express any opinion for the reason that we are informed that the above-stated policy is under challenge before the High Court of Judicature at Allahabad and the matter is sub-judice.

3. We, however, do not find any merit in the claim of the petitioner for allotment of an alternative land in lieu of his acquired land.

4. The Special Leave Petition is, accordingly, dismissed.

5. As a result, pending interlocutory application also stands disposed of.

(SATISH KUMAR YADAV)                                        (PREETHI T.C.)
  DEPUTY REGISTRAR                                        COURT MASTER (NSH)