Smt. Bela Devi vs State Of U.P. And 2 Others
2013 Latest Caselaw 6531 ALL

Citation : 2013 Latest Caselaw 6531 ALL
Judgement Date : 22 October, 2013

Allahabad High Court

Smt. Bela Devi vs State Of U.P. And 2 Others on 22 October, 2013

Bench: Arun Tandon, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 57802 of 2013
 

 
Petitioner :- Smt. Bela Devi
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- S.K. Mishra,T.P. Dubey
 
Counsel for Respondent :- C.S.C.,P.K. Singh
 

 
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 41 (3) 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 :- 22.10.2013

Priyanka

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