Lotan Singh vs State Of Up And 3 Others
2024 Latest Caselaw 18059 ALL

Allahabad High Court

Lotan Singh vs State Of Up And 3 Others on 20 May, 2024

Author: Manoj Kumar Gupta

Bench: Manoj Kumar Gupta

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:91387-DB
 
Court No. - 21
 

 
Case :- WRIT - C No. - 16896 of 2024
 

 
Petitioner :- Lotan Singh
 
Respondent :- State Of Up And 3 Others
 
Counsel for Petitioner :- Neeraj Srivastava
 
Counsel for Respondent :- Baleshwar Chaturvedi,C.S.C.,Paras Nath Rai
 

 
Hon'ble Manoj Kumar Gupta,J.
 

Hon'ble Kshitij Shailendra,J.

1. Heard Sri Neeraj Srivastava, learned counsel for the petitioner and Sri Paras Nath Rai, learned counsel appearing for respondent nos. 2 and 4.

2. The petitioner has prayed for enlargement of the time provided to him for payment as per One-Time Settlement Scheme.

3. In view of the judgments of the Supreme Court in State Bank of India Vs. Arvindra Electronic Private Limited: (2023) 1 SCC 540 and The Bijnor Urban Co-operative Bank Limited, Bijnor and others Vs. Meenal Agarwal: 2022 (1) ADJ 258, equivalent to AIR 2022 SC 56, we are of considered opinion that the Court cannot enlarge the time stipulated under the Scheme.

4. We leave it open to the petitioner to approach the Electricity Department with his request, and in which event, the same shall be considered by respondent no. 3 sympathetically.

5. The petition stands disposed of, accordingly.

(Kshitij Shailendra, J.) (Manoj Kumar Gupta, J.)

Order Date :- 20.5.2024/Ruhi H.