SATYA NARAYAN SHUKLA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The present miscellaneous application is arising out of order dtd. 16/10/2025 passed by learned Registrar of this Court in M.A. Diary No. 40865 of 2025 in SLP (Civil) No. 30380 of 2024.

(2.) The applicant before this Court is claiming himself to be a Sanyasi. Sanyas is the fourth and final stage in the traditional Hindu system of life stages, typically characterized by renunciation of material desires, family ties and worldly ambitions. The applicant, though claims to be a Sanyasi is claiming land and monetary compensation. His right to claim land and compensation cannot be brushed aside only because of the fact that he is claiming to be a Sanyasi.

(3.) The facts of the case reveal that the applicant earlier came before this Court raising a grievance in respect of land which was allegedly encroached in the year 2002 by the State Government and the present applicant had filed SLP(C) No. 9085 of 2016 against the order dtd. 15/2/2016 passed by the High Court of Judicature at Allahabad, Lucknow Bench in F.A. No. 104 of 2014 and this Court appointed an Amicus Curiae for the applicant. This Court by an order dtd. 6/7/2021 passed in SLP (C) No. 9085 of 2016 dismissed the SLP holding that land bearing area 0.202 hectares of land has been allotted to the applicant in village Malloli in the year 2005. The order passed by this Court in SLP (C) No. 9085 of 2016 is reproduced hereinbelow: