Allahabad High Court
Ram Pyare vs State Of U.P. And 3 Others on 7 November, 2019
Bench: Sudhir Agarwal, Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - C No. - 35732 of 2019 Petitioner :- Ram Pyare Respondent :- State of U.P. and 3 others Counsel for Petitioner :- Arun K. Singh Deshwal Counsel for Respondent :- C.S.C. Hon'ble Sudhir Agarwal,J.
Hon'ble Rajeev Misra,J.
1. Heard Sri Arun Kumar Deshwal, learned counsel for petitioner and learned Standing Counsel for State-respondents 1 to 4.
2. It is stated that on the land of petitioner, a road was constructed in 1982 without his consent and without paying any compensation but there is nothing on record that petitioner took any steps at that time for obstructing construction of road or had taken any legal recourse available to him under law, therefore, we see no reason to entertain this petition after such a long period of time.
3. Now, grievance of petitioner is that a further area of his plot is being acquired without paying any compensation. That be so, remedy lies to petitioner under common law by seeking an injunction.
4. Writ petition is dismissed on the ground of alternative remedy.
Order Date :- 7.11.2019 Ram Murti