Citation : 2014 Latest Caselaw 4565 ALL
Judgement Date : 20 August, 2014
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
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Court No. - 24
Case :- MISC. BENCH No. - 3181 of 2004
Petitioner :- Smt. Savita Garg {Objection Filed}
Respondent :- U.P.Housing & Development Board Thru Chairman & 2 Ors.
Counsel for Petitioner :- Amit Choudhary
Counsel for Respondent :- R.K. Mehrotra,Mahesh Chandra
Hon'ble Rajiv Sharma,J.
Hon'ble Mahendra Dayal,J.
Application for impleadment has been filed by Smt. Smriti Gupta in the instant writ petition stating therein that a shop has been allotted in her favour by Smt. Savita Garg.
On perusal of record it reflects that it has been prayed by the petitioner that a direction may be issued in the nature of restraining the opposite parties from damaging/ demolishing the existing constructions over commercial plots nos. 17/5 & 17/6, situated in Sector-17, Rajajipuram, Lucknow. It has further been prayed that against the demolition notice can be issued only by Nagar Nigam and in case unauthorized construction has been raised within the municipal limit, the said power is to be exercised only by Nagar Nigam under Chapter XIII of the Nagar Mahapalika Adhiniyam, 1959.
Accordingly, if the applicant has any grievance, he may file a regular suit, if he so desires.
Hence the application is rejected.
Order Date :- 20.8.2014
Muk
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Case :- MISC. BENCH No. - 3181 of 2004
Petitioner :- Smt. Savita Garg {Objection Filed}
Respondent :- U.P.Housing & Development Board Thru Chairman & 2 Ors.
Counsel for Petitioner :- Amit Choudhary
Counsel for Respondent :- R.K. Mehrotra,Mahesh Chandra
Hon'ble Rajiv Sharma,J.
Hon'ble Mahendra Dayal,J.
Case called out.
Nobody responded on behalf of the petitioner to press this writ petition.
Shri Puneet Chandra, holding brief of Shri Mahesh Chandra, learned counsel for the respondents is present.
The writ petition is dismissed for want of prosecution.
Interim order, if any, stands vacated.
Order Date :- 20.8.2014
Muk
.
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