Allahabad High Court
Vanalika Developers Private Limited vs State Of U.P. And 4 Others on 2 January, 2020
Bench: Shashi Kant Gupta, Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 32 Case :- WRIT - C No. - 42959 of 2019 Petitioner :- Vanalika Developers Private Limited Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Prashant Sharma Counsel for Respondent :- C.S.C. Hon'ble Shashi Kant Gupta,J.
Hon'ble Piyush Agrawal,J.
This writ petition has been filed, inter alia, for the following reliefs;
"a) issue a writ, order or direction in the nature of Certiorari directing the Respondent No. 2 to refrain from taking any action on impugned letter dated 20.8.2019 sent by the Respondent No. 4 for all intents and purposes; and
b) issue a writ, order or direction in the nature of Certiorari directing the Respondent No. 2 to refrain from taking any action on the applications filed by present management of Respondent No. 4, without following the due process of law and after taking into full consideration the rights, interests and grievances of the stakeholders and shareholders, buyers/customers of Respondent No. 4 for all intents and purposes;"
Learned counsel for the petitioner has confined his prayer to the extent that the petitioner may be permitted to make a fresh representation before the Respondent No. 2/concerned authority in respect of his grievances with a direction to the Respondent No. 2/concerned authority to decide the same within a stipulated period.
Sri Suresh Singh, learned counsel for the Respondents No. 2 and 3 stated that he has no objection to the prayer made by the learned counsel for the petitioner.
Heard learned counsel for the petitioner, Sri Suresh Singh, learned counsel for the Respondents No. 2 and 3 and perused the record.
Considering the facts and circumstances of the case, petitioner is directed to make a fresh representation before the Respondent No. 2 ventilating its grievances within ten days from today along with a certified copy of this order enclosing therewith a copy of the writ petition and its Annexures and, if any such representation is made, the said authority shall make all endeavour to consider and decide the same by a reasoned and speaking order after giving an opportunity of hearing to the petitioner in accordance with law expeditiously preferably within six weeks from the date of receipt of the said representation.
It is open for the petitioner to take all legal pleas and produce any document in support of its contention before the said authority in accordance with law.
We make it clear that we have not entered into the merits of the case and the same shall be decided by the Respondent No. 2 on its own merits.
With this observation, this writ petition stands finally disposed of.
Order Date :- 2.1.2020 vinay