Jaivansh & 11 Others vs State Urban Development Agency, ...
2017 Latest Caselaw 1335 ALL

Citation : 2017 Latest Caselaw 1335 ALL
Judgement Date : 29 May, 2017

Allahabad High Court

Jaivansh & 11 Others vs State Urban Development Agency, ... on 29 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 5197 of 2002
 

 
Petitioner :- Jaivansh & 11 Others
 
Respondent :- State Urban Development Agency, Lucknow & 2 Others
 
Counsel for Petitioner :- A.M. Tripathi
 
Counsel for Respondent :- C.S.C.,Dharmendra Kumar Dixit,V.R. Singh
 

 
Hon'ble Vivek Chaudhary,J.

Amendment application no. 56661 of 2017 is allowed.

Let necessary amendment be incorporated within a period of 3 days and amended copy of writ petition be filed within a period of one week.

List after the aforesaid period.

Order Date :- 29.5.2017

psd

(Vivek Chaudhary,J.)

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