LATA SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri N.K.Seth, Senior Advocate, assisted by Sri Pritish Kumar learned counsel for the petitioners, Sri Mahesh Chandra, learned counsel for the U.P.Avas Evam Vikas Parishad and the learned Standing Counsel who pray for and are granted four weeks' time to file counter affidavit. By the communication dated 15.03.1984 Khasra No.399 area 11 Biswa and 15 Biswansi situated at Village Tika Ka Purwa, Samuddinur, District Lucknow was exempted by the State Government from acquisition proceedings subject to payment of the development charges. The grievance of the petitioner is that till date the U.P.Avas Evam Vikas Parishad has not informed about the development charges payable by the petitioners and in spite of the order of the Additional District Magistrate(Land Acquisition), Lucknow dated 06.02.2007, the Tehsildar, Lucknow has not restored Khasra No.399 in the revenue records in favour of the petitioners. We, therefore, direct the Tehsildar, Lucknow to restore Khasra No.399 area 11 Biswa and 15 Biswansi situated at Village Tika Ka Purwa, Samuddinur, District Lucknow in favour of the petitioners in pursuance of the order dated 06.02.2007 passed by the Additional District Magistrate(Land Acquisition), Lucknow and the U.P.Avas Evam Vikas Parishad shall inform the petitioners as to how much amount they have to pay towards the development charges to the U.P.Avas Evam Vikas Parishad with respect to Khasra No.399 area 11 Biswa and 15 Biswansi situated at Village Tika Ka Purwa, Samuddinur, District Lucknow which has been exempted from acquisition by the State Government. On the next date of listing, name of Sri Mahesh Chandra, shall be shown as counsel for the opposite parties in the cause list.