Arun Agarwal vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 3588 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- MISC. BENCH No. - 29719 of 2018
 
Petitioner :- Arun Agarwal
 
Respondent :- State Of U.P. Thru. Prin. Secy. Urban Devt. & Ors.
 
Counsel for Petitioner :- Gaurav Mehrotra,Abhinav Singh
 
Counsel for Respondent :- C.S.C.,Shailendra Singh Chauhan
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Gaurav Mehrotra, learned counsel for the petitioner, Sri Shashank Bhasin, learned brief holder for the State-respondents, Sri Shailendra Singh Chauhan, learned counsel representing respondent Nos.2 and 3-Luckow Municipal Corporation, Lucknow and Sri Mukund Tiwari, learned counsel representing the respondent No.5-Lucknow Development Authority.

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

List after expiry of the aforesaid period.

Order Date :- 12.11.2018

Suresh/

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