Mayanagar Sahkari Avas Samiti ... vs The State Of U.P. And Others
2019 Latest Caselaw 5013 ALL

Citation : 2019 Latest Caselaw 5013 ALL
Judgement Date : 24 May, 2019

Allahabad High Court

Mayanagar Sahkari Avas Samiti ... vs The State Of U.P. And Others on 24 May, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 27430 of 2012
 

 
Petitioner :- Mayanagar Sahkari Avas Samiti Ltd.
 
Respondent :- The State Of U.P. And Others
 
Counsel for Petitioner :- Rahul Sripat,R.K. Vaish,Rohit Agarwal
 
Counsel for Respondent :- C.S.C.,Atul Mehra,M.C. Chaturvedi
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

The challenge is basically to the declaration dated 11.5.2012 issued under Section 6 of the Land Acquisition Act. The notification under Section 4 of the Act was issued on 31.10.2005.

In view of the above, we direct Sri M. C. Chaturvedi, learned Additional Advocate General to inform the periods which are to be excluded for computing the limitation for issuing the declaration. A chart in this regard may be submitted by him on or before the next of hearing which as agreed by the parties is fixed for 29.5.2019.

Put up on 29.5.2019 in the additional cause list.

Order Date :- 24.5.2019

Pramod Tripathi