Aziz vs The Union Of India And 6 Others
2018 Latest Caselaw 3142 ALL

Citation : 2018 Latest Caselaw 3142 ALL
Judgement Date : 9 October, 2018

Allahabad High Court

Aziz vs The Union Of India And 6 Others on 9 October, 2018

Bench: Dilip B. Bhosale, Chief Justice, Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Chief Justice's Court
 

 
Case :- WRIT - C No. - 34134 of 2018
 

 
Petitioner :- Aziz
 
Respondent :- The Union Of India And 6 Others
 
Counsel for Petitioner :- Pradeep Kumar Pal
 
Counsel for Respondent :- C.S.C.,A.S.G.I.
 

 
Hon'ble Dilip B. Bhosale,Chief Justice
 
Hon'ble Yashwant Varma,J.

Mr P K Pal, learned counsel for the petitioner, does not press this writ petition and seeks liberty to the petitioner to challenge the order by which, his claim for allotment of house under the Scheme, namely, Pradhan Mantri Awas Yojana, is rejected. The petition is disposed of, as not pressed, with liberty, as prayed.

Order Date :- 9.10.2018

RKK/-

(Dilip B Bhosale, CJ)

(Yashwant Varma, J)

Download the LatestLaws.com Mobile App