Neutral Citation No. - 2024:AHC:51756
Court No. - 5 Case :- WRIT - C No. - 23814 of 2019
Petitioner :- Madhu Rani And 21 Others
Respondent :- State Of U.P. And 5 Others
Counsel for Petitioner :- Om Prakash Rai
Counsel for Respondent :- C.S.C.,Pranjal Mehrotra
Hon'ble Saral Srivastava,J.
1. Heard Sri U.K. Sexena, learned Senior Counsel assisted by Sri Om Prakash Rai, learned counsel for the petitioners, Sri Kunal Ravi Singh, learned Chief Standing Counsel for the State and Sri Anurag Khanna, learned Senior Advocate assisted by Sri Pranjal Mehrotra, learned counsel for the National Highway Authority of India.
2. The petitioners have approached this Court by means of the present writ petition for the following relief:-
"A. Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 27.06.2018 and entire impugned Notices issued against the farmer was issued by the respondent no.3.
B. Issue a writ, order or direction in the nature of mandamus commanding and directing the Respondents to provide the facility to the Government Notification/Government Order dated 02.06.2011 to the petitioners. C. Issue a suitable writ, order or direction which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case. D. Award costs of this writ petition to the petitioners."
3. Learned counsel for the petitioners submits that identical controversy as raised in the present writ petition has already been decided by this Court in Writ-C No.13821 of 2028 (Chandra Pal Singh and Others Vs. State of U.P. and Others).
4. The aforesaid fact has not been disputed by the learned counsel
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for the respondents.
5. Since, the controversy involved in the present writ petition has already been decided by this Court in the case of Chandra Pal Singh (supra) by judgement and order dated 21.03.2024, therefore, present writ petition is also allowed in terms of the order passed in Chandra Pal Singh (supra).
Order Date :- 21.3.2024
NS
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