Pramod Kumar Srivastava vs Lucknow Development Authority, ...
2014 Latest Caselaw 4658 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?
 
Court No. - 24
 

 
Case :- MISC. BENCH No. - 4355 of 2003
 

 
Petitioner :- Pramod Kumar Srivastava
 
Respondent :- Lucknow Development Authority, Lucknow Thru V.C.
 
Counsel for Petitioner :- Harjot Singh
 
Counsel for Respondent :- K. Chandra
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out. None responds for the petitioner to press this writ petition.

The petitioner in pursuance of advertisement submitted an application for allotment of house under parichay scheme and for the same he deposited Rs. 15,000/- each as registration and allotment charges on 4.8.1995 and 1.1.1996 respectively but the possession has been given to the petitioner. Thereafter petitioner wrote a letter to the Vice Chairman - opposite party seeking his intervention in the matter and immediate allotment of the house. The opposite party did not gave possession of the earlier allotted house but allotted another house to the petitioner. Left with no option the petitioner took the allotment of the house. The petitioner gave representation to the opposite party seeking that Rs. 430,000/- with upto date interest @ 21%, either be adjusted or reimbursed back to him. When no action has been taken by the opposite party, the instant writ petition has been filed.

Accordingly, we provide that in case the representation has been decided the same shall be considered and disposed of by the opposite party in accordance with law within a period of three months from the date a certified copy of this order is produced before him.

With these observation the writ petition is finally disposed of.

Order Date :- 20.8.2014

Muk