Maya Devi vs State Of U.P. Thru. Prin. Secy. Housing ...
2023 Latest Caselaw 34850 ALL

Allahabad High Court

Maya Devi vs State Of U.P. Thru. Prin. Secy. Housing ... on 12 December, 2023

Bench: Vivek Chaudhary, Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:81607-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 10748 of 2023
 

 
Petitioner :- Maya Devi
 
Respondent :- State Of U.P. Thru. Prin. Secy. Housing And Urban Planning Deptt. U.P. Lko. And Others
 
Counsel for Petitioner :- Shivendra Rao
 
Counsel for Respondent :- C.S.C.,Shobhit Mohan Shukla
 

 
Hon'ble Vivek Chaudhary,J.
 

Hon'ble Manish Kumar,J.

Heard learned counsel for the petitioner, learned State Counsel and Sri Shobhit Mohan Shukla, learned counsel representing Real Estate Regulatory Authority, Lucknow. Perused the record.

By means of this writ petition a prayer has been made directing the opposite party nos.2, 3 and 4 to take necessary steps for execution of the judgment and order dated 19/10/2020, which has been annexed as Annexure No.1 to the writ petition.

From a perusal of Annexure No.2, which is a notice dated 18/12/2020 issued by Real Estate Regulatory Authority, it appears that execution proceedings are going on.

In view of above, we direct that the Real Estate Regulatory Authority, Lucknow shall expedite the execution proceedings and complete the same at the earliest, preferably within a period of two months from the date a certified copy of this order is filed.

With the aforesaid observations and directions the writ petition is finally disposed of.

.

[Manish Kumar,J.] [Vivek Chaudhary,J.]

Order Date :- 12.12.2023

S. Kumar