Ram Dulari vs State Of U.P., Thru. Secretary, ...
2011 Latest Caselaw 1553 ALL

Citation : 2011 Latest Caselaw 1553 ALL
Judgement Date : 6 May, 2011

Allahabad High Court

Ram Dulari vs State Of U.P., Thru. Secretary, ... on 6 May, 2011

Bench: Devi Prasad Singh, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 4280 of 2011
 

 
Petitioner :- Ram Dulari
 
Respondent :- State Of U.P., Thru. Secretary, Shahari Awas, & Others
 
Petitioner Counsel :- Sikandar Z. Khan
 
Respondent Counsel :- C.S.C.,K.S. Pawar
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

Heard learned counsel for the parties and perused the record.

Against the impugned notice, the petitioner had already made objection which is pending before the competent authority.

Accordingly, we dispose of the writ petition directing the competent authority to decide the objection filed by the petitioner within three months from the date of production of certified copy of this order. Till objection is decided or for three months, which ever is earlier, parties shall maintain status quo.

Subject to above, writ petition stands disposed of.

Order Date :- 6.5.2011

Rizvi