Manoj Kumar Singh Yadav And 4 ... vs State Of U.P. And 4 Others
2015 Latest Caselaw 2172 ALL

Citation : 2015 Latest Caselaw 2172 ALL
Judgement Date : 4 September, 2015

Allahabad High Court

Manoj Kumar Singh Yadav And 4 ... vs State Of U.P. And 4 Others on 4 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50074 of 2015
 

 
Petitioner :- Manoj Kumar Singh Yadav And 4 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Sujeet Sinha
 
Counsel for Respondent :- C.S.C.,S.P. Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

As respondent no.2 file his personal affidavit categorically stating as to what basis it is being interfered in the construction of the house by the petitioner over the plot allotted in his favour by Allahabad Development Authority for which map has already been sanctioned.

The respondent no.2, if required, shall also call for explanation from respondent no.3.

Let the matter come up again on 10th September, 2015.

Order Date :- 4.9.2015

Ashish Pd.

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