M/S B.K. Buildcon Pvt Ltd And ... vs State Of U.P. & Others
2011 Latest Caselaw 217 ALL

Citation : 2011 Latest Caselaw 217 ALL
Judgement Date : 11 March, 2011

Allahabad High Court

M/S B.K. Buildcon Pvt Ltd And ... vs State Of U.P. & Others on 11 March, 2011

Bench: D.S.R. Varma, Vikram Nath




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 4111 of 2008
 

 
Petitioner :- M/S B.K. Buildcon Pvt Ltd And Another
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- A.C. Tiwari,A.B. Sinha,Yashrath
 
Respondent Counsel :- C.S.C.,M.C. Tripathi,S.S.C./2008/83
 

 
Hon'ble D.S.R. Varma,J.

Hon'ble Vikram Nath,J.

Learned counsel for the petitioner states that after filing of the writ petition, the respondent have issued notifications for acquisition of the land in dispute under the provisions of the National Highways Act, 1956; therefore, the writ petition has lost its efficacy.

In view of the above, the writ petition is dismissed as having become infructuous.

It would, however, be open to the petitioner to avail remedies available to him under the law against the acquisition proceedings, if any.

Order Date :- 11.3.2011

sks-grade iv