SMT. GEETA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel for the respondents- State and Shri Sunil Kumar Mishra, who has accepted notice on behalf of respondent no.5.

(2.) This petition has been filed alleging that the Uttar Pradesh State Road Transport Corporation is misappropriating the land of the petitioner.

(3.) Finding that a large number of writ petitions were being filed on the allegations that land has been utilized either by some Department of the State Government or some instrumentality of the State, illegally without taking recourse to law and providing compensation to such land holders, we passed an order in Writ Petition No. 19009 of 2016 on 17.5.2016 requiring the Chief Secretary of the State of U.P. to appear before us to assist in finding a way to curb such illegal practise. In pursuance thereof, State Government has issued a Government Order dated 12.5.2016 constituting a District Level Committee and providing a procedure to inquire into such factual assertions and to ascertain the compensation to be paid in such cases where the land has been utilized either by the State Government or its instrumentality.