Allahabad High Court
Director,State Urban Development ... vs Hari Om Agrahari & 2 Ors. ( S/S 5116/2006 ) on 26 August, 2019
Bench: Ajai Lamba, Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- SPECIAL APPEAL No. - 768 of 2006 Appellant :- Director,State Urban Development Agency & Anr. Respondent :- Hari Om Agrahari & 2 Ors. ( S/S 5116/2006 ) Counsel for Appellant :- M.A. Siddiqui Counsel for Respondent :- C.S.C.,Sanjay Bhasin,Smt. N.Jain Hon'ble Ajai Lamba,J.
Hon'ble Manish Mathur,J.
(Oral)
1. Director, State Urban Development Agency (SUDA) and another State functionary have preferred this intra-Court special appeal in challenge to order dated 15.9.2006 passed at interim stage of proceedings in Writ Petition No. 5116(S/S) of 2006 titled "Hari Om Agrahari versus State of U.P. and others".
2. Learned counsel for the appellants has not appeared to prosecute the appeal.
3. We find that although the appeal was filed in the year 2006, i.e. thirteen years back, effective arguments have not been addressed, even once.
We also find that the order impugned was passed at interim stage of the writ petition.
4. Considering the efflux of time of more than a decade since this appeal is pending, we hereby dispose of this appeal with liberty to the appellants to seek early hearing of the writ petition and vacation of the impugned order, passed at interim stage by the writ Court.
Order Date :- 26.8.2019 kkb/