DIVINE HEART HOSPITAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard, Sri. Prashant Kumar Srivastava, learned counsel appearing on behalf of the petitioner and Sri. Badrish Kumar Tripathi, learned Additional Chief Standing Counsel along with Sri. Arun Kumar Singh, learned Standing Counsel representing the State/respondents.

(2.) The instant writ petition is filed invoking the jurisdiction of this Court under Article 226 of the Constitution of India, inter alia, praying the following two primary and distinct reliefs:

(3.) The factual matrix in brief shorn of unnecessary details, is that the petitioner purchased a parcel of agricultural land, consisting of Gata Nos. 459, 482, 483 and 484, ad-measuring area 1.4042 hectares, situated in Gram-Pyarepur Saraiya, Pargana Pratapganj, Tehsil Nawabganj, District-Barabanki, Uttar Pradesh. This purchase was legally for malised through a registered sale-deed dtd. 19/11/2020, registered in the office of Sub-Registrar, Sadar, Barabanki, for declared consideration of Rs.2,01,00,000.00(Rs.Two crores and One Lakh only).