VED PRAKASH SAINI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Sudeep Harkauli, learned counsel for the land-owners (petitioners in the WRIT-C No. 35876 of 2022 and respondents in all other connected writ petitions filed by the Krishi Utpadan Mandi Samiti KUMS. mentioned at Serial Nos. 2 to 10), Shri Suresh C. Dwivedi, learned counsel for the Krishi Utpadan Mandi Samiti and Shri Devesh Vikram, learned Additional Chief Standing Counsel and Shri Fuzail Ahmad Ansari, learned Standing Counsel for the State-respondents.

(2.) Since all the aforenoted writ petitions involve a common legal issue,, i.e., whether landowners who did not initially file references under Sec. 18 of the Act, 1894, can seek redetermination of compensation under Sec. 28-A based on enhanced awards granted to similarly situated landowners under the same acquisition notification, with the consent of learned counsel for the par-ties, all the aforenoted petitions have been clubbed and heard together and are being disposed of by this common judgment. The WRIT-C No. 35876 of 2022 is made the leading writ petition.

(3.) This writ petition has been filed, inter alia, praying for a writ, order, or direction in the nature of mandamus, directing the KUMS to decide the representation of the petitioners/landowners dtd. 3/9/2022. It is further prayed that a direction in the nature of mandamus be issued to the KUMS to deposit the money mentioned in the letter dtd. 15/3/2022 and to comply with the orders passed under Sec. 28-A of the Land Acquisition Act, 1894 Writ Petitions filed by the KUMS mentioned at Serial Nos. 2 to 10:-