Saral Srivastava, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) The petitioner in the instant writ petition has challenged the order dated 16.11.2016 passed by the District Magistrate, Sonbhadra on the representation of the petitioner directing one Chetak Enterprises, Sonbhadra to pay compensation with respect to land of the petitioner used by the State of Uttar Pradesh for the purpose of widening of Varanasi Shakti Nagar Road.
(3.) The facts in brief giving rise to the present writ petition is that the petitioner was owner in possession of 8 biswa land of plot no. 606/2, situate in village Sukrit, Pargana Ahraura, Tehsil Chunar, District Sonbhadra. It is the case of the petitioner that out of the aforesaid 8 biswa land, the petitioner sold 4 biswa land to Smt. Badrunisha wife of Imtiyaz Ahmad. On the application of Badrinisha, the Consolidator (Kannoongo) submitted a report to the Settlement Officer Consolidation in which it was stated that 4 biswa land of plot no.606/2 had been used in construction of road.;