GOVIND PRASAD NISHAD Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Shreyas Srivastava, learned counsel for the petitioner and Shri K. R. Singh, learned counsel assisted by Shri Triloki Singh, learned counsel for the respondent.

(2.) The petitioner claims that he is entitled to appointment in lieu of the acquisition of his land by the Gorakhpur Development Authority. The matter is being agitated for more than three decades. This Court deems it appropriate to bring the controversy to a terminus at this stage and decide the issue on merits.

(3.) The petitioner's claim is made on the footing that a green card was issued on 31/7/1989 by the District Magistrate and Vice Chairman of Gorakhpur Development Authority recording that Smt. Atwari Devi and her family members are entitled for employment in the Gorakhpur Development Authority.