AWADHESH KUMAR SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) The present review application has been filed with a prayer to review/recall the order dtd. 5/11/2019, by restoring the writ petition to its original number, with a further prayer to allow the writ petition by granting relief prayed for in the writ petition or with any other relief, which this Court deem fit and proper in the interest of the justice.

(2.) The facts of the case are that the petitioner in the writ petition, claimed that he is owner of plot no. 38/302, area 2300 square meter in village Daulatpur, Tehsil Firozabad, District Firozabad. The said plot was purchased by the petitioner by a registered sale deed in the year 2010. It is further stated in the writ petition that 101.01 acre of land of same village, surrounding the plot of the petitioner was acquired by the U.P. State Industrial Development Corporation Limited (hereinafter referred to ''UPSIDC'). Out of the aforesaid area, 95.60 acre land was entered in name of UPSIDC and remaining 06.41 acre was recorded in name of Collector, Firozabad. The said acquisition was made in the year 1988.

(3.) It is further stated in the writ petition that the land purchased by the petitioner was not acquired, whereas the surrounding plots were acquired. Thus, the petitioner had no ingress and egress to his plot.