Smt.Nirmala Devi And 3 Others vs State Of U.P.Through ...
2017 Latest Caselaw 1033 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- MISC. BENCH No. - 6896 of 2005
 

 
Petitioner :- Smt.Nirmala Devi And 3 Others
 
Respondent :- State Of U.P.Through Prn.Secy.Avas And 4 Others
 
Counsel for Petitioner :- U.S.Sahai,Ajmal Khan,O.P. Srivastava
 
Counsel for Respondent :- C.S.C.,K.S.Pawar
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. By means of order dated 11.04.2017, on the request of learned counsel for the petitioners four weeks time was granted for filing Supplementary Affidavit bringing on record notice issued to the original tenure holder for refund of the compensation.

2. Today once again, a request has been made for grant of a week time to for filing Supplementary Affidavit in pursuance to the order dated 11.04.2017.

3. Request of learned counsel for the petitioner is accepted subject to payment of Rs. 1000/- as cost before the Registry of this Court.  On receipt of the cost, the same shall be transmitted to the Oudh Bar Association for purchase of books only and the receipt thereof shall be made available to the Senior Registrar of this Court by the Association.

Order Date :- 23.5.2017

Pachhere/-