Kunj Bihari And Anr vs State Of U.P. Thru Collector, ...
2017 Latest Caselaw 1230 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- MISC. BENCH No. - 5435 of 2004
 

 
Petitioner :- Kunj Bihari And Anr
 
Respondent :- State Of U.P. Thru Collector, Lucknow And 2 Ors
 
Counsel for Petitioner :- Mohd Arif Khan
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. The submission of learned counsel for the petitioner is that in Para 4 to 9 of counter affidavit filed through Sri U.N. Pradhan, Assistant Engineer, Construction Division, Public Work Department, Lucknow admits that the road passed through plot no. 1090 and 1099, as per the report of the concerned Lekhpal of the area and some land belonging to the petitioner is effected in the construction of road and now the stand of the opposite party is that no road has been constructed at plot no. 1090 and 1091 as two contradictory has been taken by the opposite party.

2. Let Collector, Lucknow appear before this Court along with record for assistance on 12.07.2017.

3. Learned Standing Counsel is directed to communicate this order to the concerned authority.

Order Date :- 25.5.2017

Pachhere/-