KASHMIR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the parties and perused the record.

(2.) THE instant writ petition has been filed by the petitioners seeking the following reliefs: -

(3.) UPON a careful perusal of the aforesaid documents, it transpires that the area, as mentioned in the reference application, i.e. 15 Bigha and 8 Biswa has wrongly been mentioned, inasmuch as, in actuality, the actual area of the petitioners land acquired was 34 Bigha and 5 Biswa. The said fact has un-controvertedly been admitted by the State itself in paragraph 7 of its counter affidavit, as has been quoted above.