Kamla Devi vs Asstt. Housing Commissioner U.P. ...
2015 Latest Caselaw 1197 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 38101 of 2015
 

 
Petitioner :- Kamla Devi
 
Respondent :- Asstt. Housing Commissioner U.P. Awas & 2 Others
 
Counsel for Petitioner :- Nikhil Srivastava
 
Counsel for Respondent :- Nripendra Mishra,N. Srivastava
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties and perused the record.

The relief sought in the present writ petition is for early disposal of the Appeal No. 786 of 2006 (U.P. Awas Viaks Vs. Ambey Prasad) pending before the State Commission for Dispute Redressal of Consumers Protection at Lucknow. 

In the facts and circumstances of the case, we dispose of the present petition by requesting the respondent no.2 (State Commission for Dispute Redressal of Consumers Protection of U.P. at Lucknow) to consider and decide the Appeal No. 786 of 2006 at the earliest possible preferably within a period of three months, by means of a reasoned order, from the date of receipt of certified copy of this order. It is clarified that we have not entered into the maintainability or merits of the appeal in any manner.

Order Date :- 13.7.2015

Ashish Pd.