- (1.) Heard Shri. Ramendra Pratap Singh, learned counsel for the petitioners and learned Standing Counsel for the State-respondents.
(2.) The petitioners, in this writ petition, are seeking compensation in respect of land covered by Gata Nos. 540, 543-Ka, 546-Kha, 547-Ka, 549-Ka & 549-Kha, measuring 0.392 hectare, situated in Village - Kota, Pargana - Agori, Tehsil - Robertsganj, District - Sonbhadra, which has been utilized by the State Highways Development Authority for widening of Varanasi - Shaktinagar State Highway (SH-5A).
(3.) Briefly stated, the facts, which emerge from the documents on record and the pleadings of the parties, are that the land in question is stated to have been notified on 08.07.1965 under the Uttar Pradesh Roadside Land Control Act, 1945 (hereinafter referred to as, "the Act of 1945"). This declaration was in respect of Robertsganj - Dudhi road starting from 78.859 kilometres of Robertsganj - Dudhi road and ending at 73.025 kilometres of the road near PWD rest House at Dudhi. The land of the petitioners is in Village - Kota, Pargana - Agori, Tehsil - Robertsganj, District - Sonbhadra. Village - Kota is mentioned in the notification.;