Ram Ashray Mishra Advocate vs State Of U.P.Through Prin. Secy. ...
2017 Latest Caselaw 51 ALL

Citation : 2017 Latest Caselaw 51 ALL
Judgement Date : 4 May, 2017

Allahabad High Court

Ram Ashray Mishra Advocate vs State Of U.P.Through Prin. Secy. ... 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. - 4797 of 2010
 

 
Petitioner :- Ram Ashray Mishra Advocate
 
Respondent :- State Of U.P.Through Prin. Secy. Revenue Civil Sectt. Lko.
 
Counsel for Petitioner :- P.S.Mehra
 
Counsel for Respondent :- C.S.C.,A.K. Singh Raj,Mahesh Chandra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Petitioner has approached this court with the allegation that opposite party no.3 proceeding to construct housing in the name of Mananiya Kanshi Ram Sahari Housing Scheme without acquiring the land of the petitioner and the land acquisition of the same in accordance with law of plot no. 501 measuring 0.601 hectare and learned Standing Counsel is directed to seek instruction as to whether State authorities are intending to go ahead with the scheme of land in question.

2. List this case on 17.05.2017.

3. Office is directed to print the name of Shri Rahul Dubey as learned counsel for the opposite party no.2, when the case is next listed.

Order Date :- 4.5.2017

Pachhere/-