REGENT COMPUTRONICS PVT. LTD.

PAWAN KUMAR SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

HARISH CHANDRA SRIVASTAVA VS. STATE OF U.P [REFERRED TO]
B.N. SINGH VS. STATE OF U.P. [REFERRED TO]
NIRANJAN RAI VS. DISTRICT INSPECTOR OF SCHOOLS [REFERRED TO]
SURYA DEO MISHRA VS. STATE OF UP [REFERRED TO]
GULABCHAND CHHOTALAL PARIKH VS. STATE OF GUJARAT [REFERRED TO]
BABUBHAI MULJIBHAI PATEL VS. NANDLAL KHODTDAS BAROT [REFERRED TO]
D CAWASJI AND COMPANY D CAWASJI AND COMPANY VS. STATE OF MYSORE [REFERRED TO]
RAMJI DWIVEDI VS. STATE OF UTTAR PRADESH [REFERRED TO]
FORWARD CONSTRUCTION CO MUNICIPAL CORPORATION OF GREATER BOMBAY PRABHAT MANDAL VS. PRABHAT MANDAL REGD ANDHERI:PRABHAT MANDAL:MUNICIPAL CORPORATION OF GREATER BOMBAY [REFERRED TO]
SARGUJA TRANSPORT SERVICE VS. STATE TRANSPORT APPELLATE TRIBUNAL M P GWALIOR [REFERRED TO]
STATE OF UTTAR PRADESH VS. LABH CHAND [REFERRED TO]
SAHIB RAM VS. STATE OF HARYANA [REFERRED TO]
COMMISSIONER OF INCOME TAX BOMBAY VS. T P KUMARAN [REFERRED TO]
UPADHYAY AND COMPANY VS. STATE OF UTTAR PRADESH [REFERRED TO]
PUBLIC SERVICE COMMISSION UTTARANCHAL VS. MAMTA BISHT [REFERRED TO]
SYED MAQBOOL ALI VS. STATE OF UTTAR PRADESH [REFERRED TO]
MUNNA INDUSTRIES VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Sudhanshu Pandey, learned counsel for the petitioners and Sri Raghvendra Dwivedi, learned Standing Counsel appearing for the respondents.

(2.) By means of the present writ petition the principal relief sought is for issuance of a direction to respondent nos.2 and 3 to consider the claim of the petitioners for providing compensation in lieu of acquisition of land plot nos.6, 43, 48 and 193 total area 68 decimal (0.297 hectares) situated in Village Pratap Patti, Pargana Athgawan, Tehsil Pindra, District Varanasi in accordance with the provisions of Land Acquisition Act, 1894 along with the interest and other consequential benefits.

(3.) Learned Standing Counsel has raised an objection that the petitioners had on an earlier occasion approached this Court by filing a writ petition, Writ-C No.26865 of 2018 (Mandhata Singh and 5 Ors. Vs. State of UP and 2 Ors.) which was dismissed vide order dated 08.08.2018, in the following terms:-

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PAWAN KUMAR SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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