Amar Jeet Singh vs State Of U.P. Thru Secy. And 2 ...
2013 Latest Caselaw 7318 ALL

Citation : 2013 Latest Caselaw 7318 ALL
Judgement Date : 5 December, 2013

Allahabad High Court

Amar Jeet Singh vs State Of U.P. Thru Secy. And 2 ... on 5 December, 2013

Bench: Arun Tandon, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 66602 of 2013
 

 
Petitioner :- Amar Jeet Singh
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- Sunil Singh
 
Counsel for Respondent :- C.S.C.,Mahesh Narain
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

After the matter was argued at some length, counsel for the petitioner submits that he shall pursue his remedy under Rule 28-A Sub Clause (4) of the U.P. Urban Planning and Development Act before the State Government.

The writ petition is dismissed with liberty to approach the State Government.

Order Date :- 5.12.2013

Priyanka

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