Gomti Nagar Jan Kalyan Maha Samiti ... vs State Of U.P.Through Secy Nagar ...
2012 Latest Caselaw 2067 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- MISC. BENCH No. - 3695 of 2006
 

 
Petitioner :- Gomti Nagar Jan Kalyan Maha Samiti Lucknow (P.I.L.)(Civil)
 
Respondent :- State Of U.P.Through Secy Nagar Vikas And 7 Ors
 
Petitioner Counsel :- B.K.Singh
 
Respondent Counsel :- C.S.C,N.C.Mehrotra,S.S.Chauhan
 

 
Hon'ble R.K. Agrawal,J.

Hon'ble Uma Nath Singh,J.

Hon'ble Shri Narayan Shukla,J.

Hon'ble Abhinava Upadhya,J.

Hon'ble Dr. Satish Chandra,J.

Sri Raj Bahadur Singh Yadav, learned Additional Advocate General, on the basis of the instructions received from the State Government,  has made a statement that subsequent to assuming office by the new Government certain materials have come to their notice,  which may entirely change the complexion of the issues involved in these writ petitions and perhaps it may not be necessary for this Court to proceed in the matter.  He prays for six weeks' time to bring those materials on record by means of a supplementary counter affidavit.

As prayed list at 2-00 P.M. on 23rd July, 2012 along with connected writ petitions.

.

.

.

            (Shri Narayan Shukla, J.)    (Uma Nath Singh, J.)    (R.K. Agrawal, J.)

.

.

.                                        (Dr. Satish Chandra, J.)    (Abhinava Upadhya, J.)

Order Date :- 22.5.2012

mt