Gajraj And Others vs State Of U.P. And Others
2011 Latest Caselaw 4618 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 
Case :- WRIT - C No. - 37443 of 2011
 
Petitioner :- Gajraj And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Pankaj Dubey,Tahir Husain
 
Respondent Counsel :- C.S.C.,C.B.Yadav,Dhruv Agarwal,J.N. Maurya,L.Nageshwar Rao,M.C. Chaturvedi,M.C. Tripathi,Manoj Kumar Singh,Navin Sinha,Nikhil Agarwal,Nishant Mishra,Ram Krishna,Ramendra Pratap Singh,Ravi Kant,Ravindra Kumar,S.P. Gupta,Santosh Krishnan,Suresh Singh,Y.K. Srivastava
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Sibghat Ullah Khan,J.

Hon'ble V.K. Shukla,J.

Hearing pertaining to village Patwari, including the hearing of interveners has been concluded. Regarding village Ghodi Bachhera and village Sakipur hearing has also been completed.

One of the submissions of the learned counsel for the petitioner is that there has been no approval of the plan by the National Capital Regional Planning Board as required by National Capital Regional Planning Board Act, 1985. Reliance has also been placed on a decision of Hon'ble Apex Court in Writ Petition (Civil) No.67 of 2007, Jai Prakash Tyagi and others vs. State of U.P. and others, decided on 23.08.2011.

Learned counsel appearing for Greater Noida Authority may file supplementary counter affidavit explaining the position.

Hearing in rest of the cases will continue tomorrow at 10 A.M.

Order Date :- 14.9.2011

SRY