Sri Indra Pal & 25 Others vs State Of U.P. & 4 Others
2014 Latest Caselaw 5013 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 43362 of 2014
 

 
Petitioner :- Sri Indra Pal & 25 Others
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- M.P. Singh
 
Counsel for Respondent :- C.S.C.,Vivek Varma
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Vivek Kumar Birla,J.

Put up on Friday i.e. 29.8.2014 to enable the counsel for the petitioner to file supplementary affidavit indicating exactly the status of the houses that are mentioned in paragraph no. 17 and which the counsel for the petitioner has mentioned to be covered by the notification dated 20.4.1982.

The petitioner shall further file documents to demonstrate as to whether any formal allotment in favour of the petitioner has been made or not.

Sri Vivek Verma, counsel for the respondent may obtain instructions with regard to process of road widening as the petitioner alleges that the road was only 80 ft wide previously and it has now been made a 250 ft wide road.

Let the matter come up on 29.8.2014 (Friday).

Order Date :- 26.8.2014

SKS