Pradeep Kumar Gupta And Another vs State Of U.P. And Others
2015 Latest Caselaw 5438 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 54258 of 2008
 

 
Petitioner :- Pradeep Kumar Gupta And Another
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Ramesh Pundir,Rekha Pundir
 
Counsel for Respondent :- C.S.C.,A.S. Rana,Nisheeth Yadav,Pradeep Kumar
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

Heard learned counsel for the parties.

Petitioeners by means of present petition filed in the year 2008 seek allotment of residential plots. They pray that reservation being provided in favour of handicapped persons as per the Government Orders dated 27.4.2001 and dated 30.1.2008.

No interim order was granted  in the present petition. The allotments must have been made by now.

However, we provide that if the petitioners have any grievance and if any plots are still available, they may approach the respondent no.2, the Commissioner (Avas), U.P. Avas Evam Vikas Parishad.

Accordingly, this writ petition is disposed of with liberty to the petitioners to file a representation for ventilating their grievances before respondent no.2 within two weeks along with a certified copy of this order. If such representation is filed, respondent no.2 shall consider the same by means of a reasoned order preferably within eights weeks thereafter. All consequential actions shall be taken accordingly.

Order Date :- 15.12.2015

Ashish Pd.