Allahabad Delopment Authority ... vs State Of U.P. And Others
2012 Latest Caselaw 2713 ALL

Citation : 2012 Latest Caselaw 2713 ALL
Judgement Date : 5 July, 2012

Allahabad High Court

Allahabad Delopment Authority ... vs State Of U.P. And Others on 5 July, 2012

Bench: Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - C No. - 31951 of 2012
 

 
Petitioner :- Allahabad Delopment Authority Alld.
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- B.B. Paul
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Prakash Krishna,J.

Stamp Reporter has reported that the writ petition is barred by laches of 160 days. Learned counsel for the petitioner wants to explain the laches. However, he also submits that the report of the Stamp Reporter is incorrect.

He may file supplementary affidavit within a period of three weeks.

List on 30/7/2012.

(Prakash Krishna,J)

Order Date :- 5.7.2012

MK/

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