Amrit Singh vs State Of U.P. & 6 Others
2015 Latest Caselaw 2109 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 49539 of 2015
 

 
Petitioner :- Amrit Singh
 
Respondent :- State Of U.P. & 6 Others
 
Counsel for Petitioner :- Namit Srivastava,Dhruva Narayana
 
Counsel for Respondent :- C.S.C.,Ashish Mohan Srivastava
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the petitioner and Sri Ashish Mohan Srivastava, learned counsel for the opposite party no.2.

The case of the petitioner is that despite the order having been issued in exercise of powers under Section 28 of the Urban Planning and Development Act, 1973 actual demolition of unauthorised constructions.

We in the facts of the present case direct the development authority to look into the grievance of the petitioner and if there are orders existing on record for demolition of unauthorized constructions, the same must be implemented without any unnecessary delay has not been effected.

The writ petition is accordingly disposed of.

Order Date :- 2.9.2015

Ashish Pd.