- (1.) Seeking a direction upon the respondents for payment of adequate compensation for 0.29 acres land comprised in Khata No. 29, Plot No. 523/4068, ThanaItkhori, the present writ petition has been filed.
(2.) The petitioner claiming right, title and interest over the land comprised in Khata No. 29, Plot No. 523/4068 asserts that the said land was purchased by his grandfather namely, late Prabhu Dayal through saledeed in the year, 1954 and the land was mutated in the name of his grandfather. The petitioner when came to know that for development of Maa Bhadrakali Temple, Itkhori, respondents have erected a boundary wall over the land of the petitioner, he gave a legal notice dated 19.07.2011 to the respondents. On the application submitted by the petitioner, Halka Karamchari submitted report dated 03.08.2013 and the Circle Inspector, Itkhori also after verification submitted a report on 25.10.2013 to the Circle Officer confirming that 0.29 acres land under Plot No. 4068 is within Maa Bhadrakali Temple and the Tourism Department has acquired 0.13 decimals land. Aggrieved by nonpayment of compensation for the aforesaid 0.29 acres land, the petitioner has approached this Court by filing the present writ petition.
(3.) At this stage, Mr. V.K. Prasad, the learned counsel for the respondents tenders a copy of order dated 10.09.2015 in W.P.(C) No. 310 of 2014 and submits that the petitioner raising claims over different plots has filed atleast 3 writ petitions however, he has failed to disclose the said fact in the present writ petition. The learned counsel submits that on 23.11.2015 another writ petition bearing W.P.(C) No. 312 of 2014 filed by the petitioner has been dismissed.;