Smt. Kusum Pandey W/O Om Prakash ... vs State Of U.P. Thru Secretary Urban ...
2014 Latest Caselaw 6084 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 10479 of 2008
 

 
Petitioner :- Smt. Kusum Pandey W/O Om Prakash Pandey & Another
 
Respondent :- State Of U.P. Thru Secretary Urban Dev. & Others
 
Counsel for Petitioner :- Sushil Mishra
 
Counsel for Respondent :- C.S.C.,Prateek Kumar
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Heard learned counsel for the parties.

The petitioners, who have submitted application for allotment of plot under the Scheme Formulated by the Faizabad Development Authority and not being offered a plot, have preferred the instant writ petition.

This Court while entertaining the writ petition on 21.11.2008, passed the following interim order:-

"Notice on behalf of respondents 1 and 3 has been accepted by the learned Chief Standing Counsel and on behalf of respondent no.2 notice has been accepted by Sri Ashish Chaturvedi, holding brief of Sri Prateek Kumar.

List this matter after six weeks.  In the meantime the respondents may file counter affidavit.

In view of the fact that the sale deed has already been executed in favour of the petitioner but the possession of the plot in question has not been delivered, we therefore, provide as an interim measure that in case there is no other legal impediment the possession of the plot in question be delivered to the petitioner as per Rules."

Learned counsel for the petitioners submits that the writ petition be disposed of in terms of the interim order.

Accordingly, we dispose of the writ petition in terms of the interim order dated 1.11.2008.

Order Date :- 6.9.2014

Muk