Smt. Somwati And 4 Ors. vs D.D.C. And 18 Ors.
2014 Latest Caselaw 3244 ALL

Citation : 2014 Latest Caselaw 3244 ALL
Judgement Date : 16 July, 2014

Allahabad High Court

Smt. Somwati And 4 Ors. vs D.D.C. And 18 Ors. on 16 July, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 36051 of 2014
 

 
Petitioner :- Smt. Somwati And 4 Ors.
 
Respondent :- D.D.C. And 18 Ors.
 
Counsel for Petitioner :- K. Ajit
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

It has been submitted by Shri K. Ajit, learned counsel for the petitioner that by the order impugned, the petitioner has been allotted an udan chak. The second submission of the counsel for the petitioner is that the chak has been modified without considering the case of the petitioner.

Matter requires consideration.

Issue notice to respondent nos. 1 to 19 by registered post A.D.

Steps may be taken within a week.

Until further orders, the effect and operation of impugned order dated 13.6.2014 shall remain stayed.

Order Date :- 16.7.2014

Priyanka

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