MOHD. UMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sunil Kumar Srivastava, learned counsel for the petitioners, Sri Anurag Yadav, learned counsel appearing on behalf of respondent no.4, learned Standing Counsel appearing on behalf of respondent nos.1 and 2 and perused the record.

(2.) By means of the present petition under Article 227 of the Constitution of India a prayer has been made to set-aside the impugned order dtd. 7/12/2024 (Annexure No. 4 to this Misc. Petition), passed by Additional District and Sessions Judge/Fast Track Court, Court No. 1, Mainpuri, in Application No. 14-G, filed by the petitioners, in Misc. Petition (Civil) No. 84 of 2021 (Mohd. Umar and another Vs. Collector, Mainpuri and others).

(3.) It has been submitted by learned counsel for the petitioners that the petitioners are recorded owners of Gata Nos. 327 and 329, area 0.0862 hectares and 0.1720 hectares, situated at Village/Kasba Kurawali, Tehsil Kurawali, District Mainpuri. It has been submitted that the Government for making a four-lane for extending the National Highway from four-lane to six-lane have issued a notification under the National Highway Authority Act, 1946, where the land of the petitioners were acquired. In order to ascertaining the compensation payable to the petitioners on acquisition of the land, notices were issued by the District Collector, Mainpuri and the claim of the petitioners was considered and decided by means of the order dtd. 25/8/2021.