Smt. Vishno Devi And 47 Others vs State Of U.P. And Another
2016 Latest Caselaw 5764 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 42910 of 2016
 

 
Petitioner :- Smt. Vishno Devi And 47 Others
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Tapan Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Anjali Upadhya
 

 
Hon'ble Tarun Agarwala,J.

Hon'ble Vipin Sinha,J.

The petitioners have been given the 10% allotted land in terms of the decision of the Full Bench in Gajraj and others Vs. State of U.P. and others, 2011 (11) ADJ 1.

The Greater NOIDA is now charging development charges, water charger and sewerage charges.

Petitioners are aggrieved by the demand of development charges and have filed a representation before the Chief Executive Officer of Greater NOIDA, which is pending consideration.

We dispose of the matter directing the said authority to consider and decide the petitioners' application by passing a reasoned and speaking order within six weeks from the date of production of a certified copy of this order.

Sri B.B.Jauhari, the learned counsel appearing for the respondent is present.

Order Date :- 9.9.2016

MAA/-

(Vipin Sinha, J.)          (Tarun Agarwala, J.)