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Recently, The Additional District Magistrate of Ghazipur was directed by the Allahabad High Court to decide about the claim of compensation within a period of two months related to land which was acquired for the purpose of national highways and at the same time, The court further stated that the subsequent land purchaser would have no locus to challenge the aforesaid proceedings. Advocate Prajal Mehrotra had given assurance to the bench consisting of Justice Krishna Murari and Justice Ajay Bhanot who appeared for the state and also for the National Highways Authority of India (NHAI) that the petitioners claim would be considered promptly.
In this prevailing case, the petitioner approached the High Court by seeking a writ of mandamus in order claim his compensation for acquisition of land. The petitioners land is situated in Mahmoodpur Pali village, Pargana-Saidpur, Ghazipur. The acquisition of land was a subject matter as per the provisions of Section 3-A and Section 3-D (2) of National Highways Act, 1956. The Bench took note that the purchaser of land would have no locus standi and referred a Supreme Court Judgment of "V Chandrasekaran v Administrative Officer" where it was held that if a person purchases a land subsequently after the issuance of the notification of Section 4 of National Highways Act, 1956, then he wouldn't be competent to challenge the validity of the proceedings. After serious discussion, the Land Acquisition officer was directed to consider the petitioner's representation and give an opportunity to be heard within a period of two months.
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