Smt. Kiran Yadav vs Shri M.P. Agrawal Vice Chairman ...
2015 Latest Caselaw 2961 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 2762 of 2013
 

 
Applicant :- Smt. Kiran Yadav
 
Opposite Party :- Shri M.P. Agrawal Vice Chairman Lucknow Development & Anr.
 
Counsel for Applicant :- Balram Yadav
 
Counsel for Opposite Party :- Nadeem Murtaza,Mirza Nadeem Murtaza
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

An application for impleadment has been filed for impleading Sri  Satyendra Singh, Vice Chairman and Sri Sirish Chand, Secretary of the LDA respectively as respondents in the instant contempt petition.

Counsel for the applicant submits that when the said person took charge she gave a representation together with the copy of the order passed by the writ court for compliance on 18.2.2015 followed by reminder but till date no positive action has been taken for complying the order.

On due consideration, the application is allowed. Counsel for the applicant is permitted to make necessary impleadment in the body of the petition and take necessary steps within a week.

On doing so, let notice be issued to the newly impleaded respondents returnable at an early.

Registry shall take immediate steps.

Order Date :- 6.10.2015

MH/-