Mahesh Chandra Baghel vs State Of U.P. And 2 Others
2015 Latest Caselaw 2176 ALL

Citation : 2015 Latest Caselaw 2176 ALL
Judgement Date : 4 September, 2015

Allahabad High Court

Mahesh Chandra Baghel vs State Of U.P. And 2 Others on 4 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50190 of 2015
 

 
Petitioner :- Mahesh Chandra Baghel
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Anil Srivastava
 
Counsel for Respondent :- C.S.C.,D.S. Chauhan
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the petitioner and learned Standing Counsel for the State.

Petitioner before this Court seeks quashing of the order impugned dated 24.12.2014 passed by respondent no.3, Mathura Vrindavan Development Authority. He has a statutory remedy to approach the Commissioner, Urban Development at the first instance under Section 28(1) of the U.P.Urban Planning and Development Act, 1973.

Writ petition is dismissed with liberty to seek his remedy accordingly.

Order Date :- 4.9.2015

Ashish Pd.

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