Rameshwar Prasad Kesarwani vs State Of U.P. Thru Secy. And 4 ...
2013 Latest Caselaw 6570 ALL

Citation : 2013 Latest Caselaw 6570 ALL
Judgement Date : 24 October, 2013

Allahabad High Court

Rameshwar Prasad Kesarwani vs State Of U.P. Thru Secy. And 4 ... on 24 October, 2013

Bench: Arun Tandon, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 58315 of 2013
 

 
Petitioner :- Rameshwar Prasad Kesarwani
 
Respondent :- State Of U.P. Thru Secy. And 4 Others
 
Counsel for Petitioner :- Amit Shukla
 
Counsel for Respondent :- C.S.C.,Nisheeth Yadav
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

Learned counsel for the Allahabad Development Authority may obtain instructions and inform the Court as to why the demolition charges in terms of the order dated 19th October, 2012, page 57 of the paper book, is only not being collected and if any application under Section 41 (3) of the Urban Planning and Development Act, 1973 has been filed by the respondent no. 5. A copy of the order passed in proceeding under Section 41(3) , if any, may also be brought on record.

Put up on 28.10.2013.

Order Date :- 24.10.2013

Priyanka