- (1.) This petition has been filed alleging that the land of the petitioner has been misappropriated by the authorities.
(2.) 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, an order was passed in Writ Petition No. 19009 of 2016 on 17.5.2016 requiring the Chief Secretary of the State of U.P. to appear and assist in finding a way to curb such illegal practice. 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 the State Government or its instrumentality.
(3.) The issue being raised in this writ petition also requires investigation into questions of fact and, thus, we deem it appropriate to refer the matter to be considered by the Committee constituted vide Government Order dated 12.5.2016.;