Allahabad High Court
Raghuraj Singh And Others vs State Of U.P. Thr. Collector, And ... on 3 May, 2017
Bench: Bharati Sapru, Shashi Kant
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- FIRST APPEAL No. - 626 of 2014 Appellant :- Raghuraj Singh And Others Respondent :- State Of U.P. Thr. Collector, And Another Counsel for Appellant :- Surendra Tiwari,Mahendra Kumar Tripathi Hon'ble Bharati Sapru,J.
Hon'ble Shashi Kant,J.
Both parties are present.
This appeal arises out of the judgment and order of the court below dated 26.05.1999 in respect of the village Yaqubpur, Tehsil Dadri, District Ghaziabad. The identical awards were challenged before this Court in First Appeal No.817 of 1999 (Kesri Singh and others Vs. State of U.P. & Others) decided on 02.01.2017, by which this Court had allowed the appeal of the tenure holders coming the conclusion that the tenure holders would be entitled to a compensation @ 297 Per Sq. Yard.
We, therefore, following the judgment in the above case, also awards a compensation @ 297 Per Sq. yard to the appellants.
This appeal is accordingly allowed in the same terms.
Order Date :- 3.5.2017 pks