Munni Lal And Others vs Union Of India And Others
2011 Latest Caselaw 3257 ALL

Citation : 2011 Latest Caselaw 3257 ALL
Judgement Date : 29 July, 2011

Allahabad High Court

Munni Lal And Others vs Union Of India And Others on 29 July, 2011

Bench: Amitava Lala, Ashok Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 38651 of 2011
 

 
Petitioner :- Munni Lal And Others
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- Bhanu Bhushan Jauhari,Bharat Prataap Singh
 
Respondent Counsel :- C.S.C.,A.S.G.I.(2011/1223),R.K. Singh
 

 
Hon'ble Amitava Lala,J.

Hon'ble Ashok Srivastava,J.

The only limited question involved in this writ petition is whether any hearing under Section 3C of the National Highways Act, 1956 was given before issuance of notification under Section 3D of the National Highway Act, 1956 or not. Therefore, we call upon the document before this Court in support of the contention. Respondent nos. 5 and 6 are directed to produce the record before the Court on the next date of listing to come to an appropriate conclusion.

Let the matter appear on 10.08.2011 in the supplementary list of fresh cases.

Order Date :- 29.7.2011

MAA/-