Allahabad High Court
Nitin Matan Helia Partner D.P. ... vs Gorakhpur Development Authority ... on 14 July, 2015
Bench: Arun Tandon, Ashwani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 37538 of 2015 Petitioner :- Nitin Matan Helia Partner D.P. Motors Respondent :- Gorakhpur Development Authority Thru' Its Secy. & Another Counsel for Petitioner :- Satyawan Shahi,Amit Saxena Counsel for Respondent :- S.K. Pandey Hon'ble Arun Tandon,J.
Hon'ble Ashwani Kumar Mishra,J.
The respondents-Development Authority may file an affidavit indicating as to under which provision sub division of bigger plots is required before sanctioning the map for construction.
Respondents may respond to the other allegations made in the writ petition also by the next date. The matter may come up before the Court on 29.7.2015. The Development Authority shall annex a copy of the master plan only with their reply.
Order Date :- 14.7.2015 Ashish Pd.