Haneef And 3 Others vs State Of U.P. And 3 Others
2015 Latest Caselaw 2475 ALL

Citation : 2015 Latest Caselaw 2475 ALL
Judgement Date : 18 September, 2015

Allahabad High Court

Haneef And 3 Others vs State Of U.P. And 3 Others on 18 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 53751 of 2015
 

 
Petitioner :- Haneef And 3 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Pankaj Lal,P.K. Chaurasia
 
Counsel for Respondent :- C.S.C.,Suresh Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

If the petitioner are not satisfied with the notice issued by the Yamuna Express Way Industrial Development Authority, Gautam Budh Nagar under Section 10 of the U.P. Industrial Development Act, 1976, the petitioners have the remedy of approaching the State Government under Section 41 (3) of the U.P.Urban Planning and Development Act, 1973, which stands incorporated/adopted under Section 12 of the U.P.Industrial Area Development Act, 1976.

Writ petition is dismissed with liberty to the petitioners to seek their remedy accordingly before the authority concerned.

Order Date :- 18.9.2015

Ashish Pd.