JANG BAHADUR SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Surendra Pratap Singh, learned counsel appearing for the petitioners, and Sri Vinay Malviya, learned standing counsel of the State of U. P., representing the respondents.

(2.) The grievance of the petitioners in this petition under Article 226 of the Constitution of India is that their bhumidhari land Bearing Plot Nos. 313/1, 313/2 and 80/1 was acquired under the provisions of the Land Acquisition Act, 1894, in connection with construction of Domariyaganj Barni (Provincial) Road and Shahpur Singar Jot Marg, running from Sidharthnagar to Domariyaganj bridge situate on Rapti river, but they arc not being paid compensation therefor.

(3.) The respondents have filed a counter-affidavit, a copy of which was served on the learned counsel appearing for the petitioners on 6th January, 1998, as is evident from the endorsement on the counter-affidavit.