Sun Tower Residents Welfare ... vs Ghaziabad Dev. Authority Thru' ...
2017 Latest Caselaw 6928 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 
Case :- WRIT - C No. - 59863 of 2015
 

 
Petitioner :- Sun Tower Residents Welfare Association
 
Respondent :- Ghaziabad Dev. Authority Thru' Its V.C. And 2 Others
 
Counsel for Petitioner :- Prashant,Abhijeet Mukherji,S.K. Pal
 
Counsel for Respondent :- Ram Bilas Yadav,Anoop Tivedi,Himanshu Tyagi,S.Shekhar,Vrindavan Mishra
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

This Court proposes to sent a commission for on spot inspection to see whether the allegations of the petitioners are correct or not with regard to violation of the agreement made between the petitioners and the respondent Ghaziabad Development Authority.

The commission shall visit the spot on 2nd of December 2017. The commission team shall comprise of three persons; two lawyers and one architect.

With the consent of the parties, this court appoints advocates of this Court namely Ms. Soumya Mandhyan, Shri Satyam Singh, and Shri Manish Gujral, Architect, who will do a joint inspection on site and file their report before this Court within a week after making inspection.

The matter will be listed thereafter on 11th of December 2017.

The remuneration to be paid to the lawyers and architect as well shall be Rs.50,000/- each along with actual cost for travel and stay. Needless to say that an arrangement shall be made in a first class hotel. The entire remuneration will be borne by the private respondents to the extent of 50% each. They will handover the cheques to the members of the commission team in advance before they leave for Ghaziabad.

The officers of the Ghaziabad Development Authority will also be present there. In addition to, the District Magistrate, Ghaziabad may arrange for an officer from the State to be present over there during the inspection.

A copy of the order may be given to Shri A.C. Misra, learned Additional Chief Standing Counsel free of costs within 48 hours for necessary communication and compliance

Order Date :- 15.11.2017

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