Sohail Ahmad & Ors. vs State Of U.P. & Others
2012 Latest Caselaw 4917 ALL

Citation : 2012 Latest Caselaw 4917 ALL
Judgement Date : 8 October, 2012

Allahabad High Court

Sohail Ahmad & Ors. vs State Of U.P. & Others on 8 October, 2012

Bench: Ashok Bhushan, Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - C No. - 1285 of 2010
 

 
Petitioner :- Sohail Ahmad & Ors.
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- K.K. Mishra,Abdul Mateen
 
Respondent Counsel :- C.S.C.,Amit Sinha,Asgi (2010/55),Maya Shanker Srivastava
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Pankaj Naqvi,J.

Learned standing counsel objecting the application for amendment, submits that petitioner had earlier filed a Writ Petition No.33306 of 2009, which was disposed of on 08.07.2009 with a direction for deciding the representation filed by the petitioners under Section 9 of the Land Acquisition Act. It is submitted that petitioner in earlier petition neither challenged nor pressed Notification No.1745/VI-PU-7-09-2009 dated 23rd April, 2009, hence he cannot be allowed to amend the writ petition challenging Notification No.1745/VI-PU-7-09-2009 dated 23rd April, 2009 in this writ petition.

Learned counsel for the petitioner sought time to cite some authority on this aspect.

As prayed, list after 2 weeks'.

Order Date :- 8.10.2012

Chandra