Om Prakash Agrawal vs State Of U.P. And 2 Others
2013 Latest Caselaw 7101 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 64140 of 2013
 

 
Petitioner :- Om Prakash Agrawal
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Vinay Khare
 
Counsel for Respondent :- C.S.C.,Nisheeth Yadav
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

Learned counsel for the Development Authority may produce before this Court the decision taken under the resolution no. 6 in the 64th meeting of the Board. The Court be also informed as to whether the petitioner complied with the conditions contained in the letter of the allotment dated 23.12.2002 within the time specified therein and further as to whether a fresh decision in terms of the directions issued by the State Government in the order dated 24.12.2008 has been taken till date or not. If the decision has not been taken, the Chief Executive Officer shall explain as to why it has  taken five years for the authority to take decision in the matter.

Learned counsel for the Development Authority may obtain instructions in the matter.

Put up as unlisted on 2.12.2013.

Order Date :- 25.11.2013

Priyanka