WPMS/455/2023
2023 Latest Caselaw 577 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                 THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI

                  WRIT PETITION (M/S) NO. 455 OF 2023
                             02ND MARCH, 2023
BETWEEN:
Allahkafi                                                          .....Petitioner.
And
Collector District Magistrate Dehradun & others
                                                                   ....Respondents.

Counsel for the Petitioner : Mr. J.C. Karnatak and Mr. P.C.

Petshali, learned counsels.

Counsel for the Respondent No.1 : Mr. Yogesh Tiwari, learned Standing Counsel.

Counsel for the Respondent No.2 : Mr. B.S. Bisht, learned counsel.

The Court made the following:

JUDGMENT:(per Hon'ble The Chief Justice Sri Vipin Sanghi)

Learned counsel for the petitioner states that

during the pendency of this writ petition, the application

seeking condonation of delay in preferring the Reference

under Section 18 of the Land Acquisition Act, 1894 has been

allowed. He submits that in view of the aforesaid

development, the petitioner shall seek impleadment in the

said Reference proceedings again.

2. The writ petition is accordingly disposed of.

3. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

Dated: 02nd March, 2023 NISHANT