Sharda Devi W/O Rama Kant vs State Of U.P. Throu Principal ...
2014 Latest Caselaw 6048 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 9700 of 2008
 

 
Petitioner :- Sharda Devi W/O Rama Kant
 
Respondent :- State Of U.P. Throu Principal Secretary Urban Development
 
Counsel for Petitioner :- Mahmood Alam,Mohd. Tariq Siddiqui,Ravindeer Chaudhary
 
Counsel for Respondent :- C.S.C.,Abhishek Kumar Pandey,D.K. Upadhyay,Shailendra Singh Chauhan
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out.

None responds for the petitioner to press this writ petition.

Shri Shailendra Singh Chauhan has put in appearance for respondents.

The petitioner being aggrieved by issuance of notice, has preferred the instant writ petition before this Court and this Court vide order dated 24.10.2008, petitioner was granted ten days time to file supplementary affidavit so as to bring the order of allotment / lease said to have been given by the LDA on record but till date no affidavit has been filed.

The writ petition is dismissed for want of proseuction.

Interim order, if any, stands vacated.

Order Date :- 6.9.2014

Muk