Jai Narayan Ahalawat vs Chief Municipal Corporation And 2 ...
2015 Latest Caselaw 2223 ALL

Citation : 2015 Latest Caselaw 2223 ALL
Judgement Date : 8 September, 2015

Allahabad High Court

Jai Narayan Ahalawat vs Chief Municipal Corporation And 2 ... on 8 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50991 of 2015
 

 
Petitioner :- Jai Narayan Ahalawat
 
Respondent :- Chief Municipal Corporation And 2 Others
 
Counsel for Petitioner :- Syed Irfan Ali,Ajay Prakash Paul
 
Counsel for Respondent :- H.P. Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the petitioner and Sri pradeep Chauhan, counsel for the respondent-Municipal Corporation, Agra.

Without entering into the rights of the petitioner over the property in question, we dispose of the writ petition requiring the respondent no. 1 to ensure that the application made by the petitioner is decided strictly in accordance with law at the earliest possible preferably within three weeks from the date of production of certified copy of this order before him.

Order Date :- 8.9.2015

Ashish Pd.

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