Madhuri vs State Of U.P. Thru Collector, ...
2017 Latest Caselaw 124 ALL

Citation : 2017 Latest Caselaw 124 ALL
Judgement Date : 4 May, 2017

Allahabad High Court

Madhuri vs State Of U.P. Thru Collector, ... on 4 May, 2017

Bench: Devendra Kumar Arora, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- MISC. BENCH No. - 1547 of 2007
 

 
Petitioner :- Madhuri
 
Respondent :- State Of U.P. Thru Collector, Sultanpur & 4 Ors.
 
Counsel for Petitioner :- Manish Singh
 
Counsel for Respondent :- C.S.C.,Azad Khan,R.N. Gupta
 

 
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 the lease of the petitioner was canceled by the Sub Divisional Officer, Kadipur, District- Sultanpur on 05.08.2006 by means of non speaking order as well as violation of the principle of natural justice.

2. This matter is up to 2007 but till date no counter affidavit has been filed. Sub Divisional Officer, Kadipur, District- Sultanpur is directed to appear before this Court along with record on the basis of which order dated 05.08.2016 was passed on 24.05.2017.

3. Learned Standing Counsel is directed to communicate this order to the concerned authority for information and compliance.

4. In the meantime, learned counsel for the petitioner file the type copy of lease document.

Order Date :- 4.5.2017

Pachhere/-