Sailendra Kumar vs State Of U.P. & 4 Others
2015 Latest Caselaw 1191 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 38107 of 2015
 

 
Petitioner :- Sailendra Kumar
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- Rajan Tripathi,Amod Pandey
 
Counsel for Respondent :- C.S.C.,Shivam Yadav
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the petitioner and learned counsel for the respondents.

On the record of the present writ petition, it is apparent that whatever money, was deposited by the petitioner was in respect of plot no. 1151W-1 Juhi, Kanpur Nagar. We further find that this plot is not subject matter of the advertisement impugned.

The case set up by the petitioner that the originally was allotted plot no. 1151W-1 was subsequently changed to plot no. 768 Block-C, Panki, Kanpur Nagar, is not supportive in the deposit receipts. No other receipt of deposit of money in respect of plot no. 768-C has been produced before this Court. 

We see no ground to interfere in the matter. The writ petition is dismissed.

Order Date :- 13.7.2015

Ashish Pd.