Harbans Villa Flat Owners' ... vs State Of U.P. Through Principal ...
2018 Latest Caselaw 2690 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- MISC. BENCH No. - 11202 of 2017
 
Petitioner :- Harbans Villa Flat Owners' Association Through Hony. Secreta
 
Respondent :- State Of U.P. Through Principal Secretary ,Housing & Others
 
Counsel for Petitioner :- Ashok Kumar Singh,Kartikey Dubey
 
Counsel for Respondent :- C.S.C.,Diwakar Singh Kaushik,Meenakshi Singh Parihar,Ratnesh Chandra
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

This matter has been taken up out of turn upon a mention made by learned counsel for the petitioners that by a detailed order dated 01.08.2018 we had required to Lucknow Development Authority to take decision in the matter after affording opportunity of hearing to all parties concerned and also to file the counter affidavit.

Sri Ratnesh Chandra, learned counsel representing Lucknow Development Authority states that the affidavit has been prepared which will be filed today itself.

We, accordingly direct that this matter may be taken up tomorrow i.e. 20.09.2018 in the additional cause list.

Further, Sri Chandra may provide copy of the said affidavit not only to the counsel for the petitioner but also learned counsel appearing for the respondents, today itself.

Order Date :- 19.9.2018

Suresh/

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