UMA KANT Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Ms.Tahira Kazmi and Quazi Mohammad Akram learned counsels for the petitioners and Sri Suresh Singh learned Standing counsel for the respondents 1 to 7.

(2.) The case of the learned counsel for the petitioners, who are three in number, as worded in the writ petition is that they are recorded tenure holders of the land situate in Tehsil Meja, District Prayagraj. In paragraph ''3' of the writ petition it is averred that the petitioner no.1 is the tenure holder of the land being Gata No. 34 measuring 0.137 hectares and Gata No.37 measuring 0.068 hectares situated at Gram Khaur, Tehsil Meja, District Prayagraj. Further averments have been made that the petitioner no.2 is also the tenure holder of the land being Gata No.524/2 measuring area 0.132 hectare situated at Gram Lutar, Tehsil Meja, District Prayagraj. Similarly in paragraph 4 of the writ petition it has further been averred that the petitioner no.3 is also the tenure holder of the land, Gata No. 97 Ga ( Wrongly typed as 37Ga) measuring 0.1830 hectares situated at Gram Tigja, Tappa Kohdar, Tehsil Meja, District Prayagraj.

(3.) It is further the case of the writ petitioners that since their plots are adjacent and abeting the road so in order to execute the project for construction of road from S.M.K. Marg to Lutar Khaur Bhaiya Laxman Ka Pura, Meja,-Bhatauti Marg District Prayagraj, the respondent authorities in an unauthorised and illegal manner started digging their land and also excavated the soil which not only was detrimental to the interest of the petitioners but the crops which were standing over their land also got destroyed.