Selina Sebestrian vs Secy. Lucknow Development ...
2017 Latest Caselaw 5220 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 8054 of 2014
 

 
Petitioner :- Selina Sebestrian
 
Respondent :- Secy. Lucknow Development Authority & Anr.
 
Counsel for Petitioner :- H.A.B. Sinha,Mahendra Pratap,Santosh Kumar Yadav
 
Counsel for Respondent :- Gaurav Mehrotra,Shobhit Mohan Shukla
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajnish Kumar,J.

A statement has been made in para 15 of the counter affidavit filed on behalf of Lucknow Development Authority that time and again the request of petitioner has been considered and favourable decisions have been taken but she has failed to abide the terms and condition of revival. It has been further averred that in view of the fresh representation/application of the petitioner dated 19.7.2014 for revival of allotment, the matter is again being considered and in the meantime since the petitioner has preferred the present writ petition and an interim orders of status quo has been passed, it could not be finalised. It has further been averred that the matter will be examined in light of Rules and in case the petitioner is still eligible for revival of allotment, the same will be done equitably.

Accordingly, Lucknow Development Authority is directed to take a decision on the pending representation of petitioner, as stated in para 15 of the counter affidavit and Shri Shobhit Mohan Shukla, learned counsel for Lucknow Development Authority, will inform the same, on the next date of listing.

List in the week commencing 30.10.2017.

Order Date :- 7.10.2017

psd