Smt. Shiv Raja vs State Of ...
2018 Latest Caselaw 1406 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- LAND ACQUISITION No. - 19327 of 2018
 
Petitioner :- Smt. Shiv Raja
 
Respondent :- State Of U.P.Throu,Prin.Secy.Deptt.Of Housing Lko.& Ors.
 
Counsel for Petitioner :- Kshemendra Shukla
 
Counsel for Respondent :- C.S.C.,Ratnesh Chandra
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Kshemendra Shukla, learned counsel for the petitioner, learned Standing Counsel representing for the State-respondents and Sri Mukund Tiwari learned counsel representing for the respondent Nos.3 and 4, Lucknow Development Authority, who has filed his Vakalatnama on their behalf, the same is taken on record.

All the respondents may file their respective counter affidavits within one month. Thereafter, the petitioner will have two weeks' time to file the rejoinder affidavit.

List immediately after expiry of the aforesaid period showing the name of Sri Mukund Tiwari, Advocate in the cause list from the side of the respondents.

Order Date :- 6.7.2018

Suresh/

[Rajesh Singh Chauhan,J.] [Vikram Nath,J.]