Smt. Gulshan Jahan And Another ... vs State Of U.P. And Ors.
2018 Latest Caselaw 1725 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- LAND ACQUISITION No. - 110 of 2011
 
Petitioner :- Smt. Gulshan Jahan And Another (Vires Matter)
 
Respondent :- State Of U.P. And Ors.
 
Counsel for Petitioner :- Qamar Ahmad,Badrul Hasan,N.U.Khan,Ripu Daman Shahi
 
Counsel for Respondent :- C.S.C.,A.P. Singh,Mahesh Chandra,N.C. Mehrotra,Shashi Prakash Singh,V.B.Pal,Virendra Singh
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

In this case (Writ Petition No.110 (L/A) of 2011), Sri Ripu Daman Shahi, learned counsel for the petitioner prays for adjournment.

In other two cases i.e. Writ Petition No.6136 (M/B) of 2011 and Writ Petition No.1990 (M/B) of 2000 Sri Qamar Ahmad, learned counsel for the petitioner is present and press for interim order in Sukh Lal's case i.e. Writ Petition No.1990 (M/B) of 2000.

Today, there is illness slip of Sri P.K. Rai, Advocate, who appears for U.P. Avas Evam Vikas Parishad in these two cases.

We, accordingly pass over the matter and direct that it may be listed on 07.08.2018.

Order Date :- 26.7.2018

Suresh/

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