KANYAWATI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vimlesh Kumar and Sri Shiv Raj Singh, learned counsel for the petitioner and Sri Rajiv Gupta, learned Additional Chief Standing Counsel for the respondents.

(2.) The instant petition has been filed by the petitioner being aggrieved by an order dtd. 24/2/2020 passed by the District Level Committee constituted under a Government Order dtd. 12/5/2016, pursuant to the directions issued by this Court vide order dtd. 19/9/2019 passed in Writ Petition (C) No. 29915 of 2019 (Smt. Kanyavati vs. State of U.P.).

(3.) The case of the petitioner is that she is the owner of the land situated at Khasra No. 53 area 0.0690 hectare situated at Village- Akha, Pargana- Ballia, Tehsil- Anwala, District- Bareilly, which she had purchased by way of sale deed from Fate Singh (However, from the perusal of the sale deed dtd. 2/12/2009 annexed as Annexure RA-1 to the rejoinder, it is apparent that the petitioner had purchased the land from Smt. Urmila Devi). On the basis of the aforesaid sale deed, her name was mutated in the revenue records as bhumidhar with transferable rights. On the south of the aforesaid plot, was a chak road. The case of the petitioner is that as per the revenue records the width of the said road was two and a half metre (8.25 feet) and the road was already constructed thereon. Subsequent thereto, the widening of the road was done in which according to the petitioner her land, to the extent of 0.033 hectare, has been utilized by the PWD without payment of any compensation.