Krsihna Kumar Agarwal S/O Late ... vs Lucknow Development Authority, ...
2014 Latest Caselaw 6115 ALL

Citation : 2014 Latest Caselaw 6115 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

Krsihna Kumar Agarwal S/O Late ... vs Lucknow Development Authority, ... on 8 September, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

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Court No. - 24
 

 
Case :- MISC. BENCH No. - 8428 of 2008
 

 
Petitioner :- Krsihna Kumar Agarwal S/O Late Ramanand
 
Respondent :- Lucknow Development Authority, Through V.C./Secretary
 
Counsel for Petitioner :- S.K. Tiwari
 
Counsel for Respondent :- Anuj Kudesia,Anuj Kudesia,Avnish Kumar Singh,Manoj Kumar Dwvedi
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out. None responds for the petitioner to press this petition. Shri Avnish Kumar Singh, learned counsel for L.D.A. is present.

The petitioner is in possession of plot No.A9/CS, Aliganj Street City Extension Scheme, Lucknow, over which High Tension Electricity Line was going on. Petitioner approached the authority concerned but the same has not been removed. Being aggrieved thereof the instant writ petition has been filed.

Accordingly, we direct the authority concern to remove the High Tension Electricity Line over the plot of the petitioner, if the same has not been removed.

With the aforesaid observation, the writ petition is disposed of.

Order Date :- 8.9.2014

Muk