NAUNIHAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the partial.

(2.) In case after case, which is coining up before us, we find that a citizen's land has been acquired or simply taken over without paying him compensation. This is highly improper, and in fact violative of Article 300A of the Constitution.

(3.) In the present case the petitioner is a farmer whose land was acquired under the Land Acquisition Act and an award was given on 24.2.2002, but it is alleged that as yet the compensation has not been paid vide para 10 of the petition.