Jayant Banerji, J. - (1.) It has been stated in the writ petition that the land of the petitioner bearing Plot Nos. 120, 296, 350, 351 situated in village Kutulpur, Pargana, Tehsil and District Kannauj were utilized by the Public Works Department (hereinafter referred to as P.W.D.) for construction of a road in the year 2014 without initiating any acquisition proceedings and without payment of compensation to the petitioner. It is stated that the Executive Engineer of P.W.D. has started construction of cement concrete road affecting the aforesaid land of the petitioner. To seek redressal of his grievance, the petitioner filed a writ petition being Writ-C No. 23332 of 2016 which was disposed of on 19 May 2016 giving liberty to the petitioner to make a representation before the Additional District Magistrate of the district who has been nominated as Chairman of the District Level Committee (hereinafter referred to as the Committee) constituted by means of Government Order dated 12 May 2016 raising his grievance with a further direction to the Committee to consider the claim of the petitioner and decide the same in accordance with the procedure and time prescribed.
(2.) The District Magistrate, after considering the report of the Committee dated 16 November 2016, made in pursuance of the judgement and order dated 19 May 2016 passed by this Court, accepted the recommendation of the Committee for rejection of the representation of the petitioner and rejected the same.
(3.) Heard learned counsel for the petitioner and the learned Standing Counsel, appearing for the respondents.;