Smt. Karma @ Karmaita Devi & Ors. vs Union Of India Thru. Secy. Home New ...
2017 Latest Caselaw 1789 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- LAND ACQUISITION No. - 115 of 2012
 

 
Petitioner :- Smt. Karma @ Karmaita Devi & Ors.
 
Respondent :- Union Of India Thru. Secy. Home New Delhi & Ors.
 
Counsel for Petitioner :- M.P. Yadav,Brijesh Yadav,Mata Prasad Yadav,Prashant Singh Atal
 
Counsel for Respondent :- C.S.C.,A.S.G.,Alka Verma
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Vivek Chaudhary,J.

Learned counsel for the State submits that as per direction dated 28.04.2017 twice letters were sent for a response from respondent no. 4 District Magistrate/Collector, Amethi but no instructions have been received.

By the aforesaid background, show cause is issued to the respondent no.4 to explain as to why the directions of this Court have not been complied with and in the event cause  is not shown, the said respondent shall be personally present by the next date of listing, i.e. 17.07.2017.

List on 17.07.2017.

A copy of the order be provided to learned Standing Counsel for being communicated.

Order Date :- 3.7.2017

psd

[Vivek Chaudhary,J.] [Amreshwar Pratap Sahi,J.]