Sundar vs State Of U.P. & 6 Others
2015 Latest Caselaw 2215 ALL

Citation : 2015 Latest Caselaw 2215 ALL
Judgement Date : 8 September, 2015

Allahabad High Court

Sundar vs State Of U.P. & 6 Others on 8 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50860 of 2015
 

 
Petitioner :- Sundar
 
Respondent :- State Of U.P. & 6 Others
 
Counsel for Petitioner :- Pradeep Singh Sisodia,Gagan Mehta
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

It is stated that in terms of the order of Hon'ble High Court dated 10.12.2010 passed in Writ Petition No. 16463 of 2005, the petitioner has raised reference no.5/2011 under Section 30 of the Land Acquisition Act, 1894. The petitioner seeks early disposal of the same.

We without enter into the maintainability or otherwise of the reference direct that the reference no.5/2011 be considered and decided strictly in accordance with law preferably within three months from the date of production of certified copy of this order before the authority concerned.

Order Date :- 8.9.2015

Ashish Pd.