Allahabad High Court
The Greater Avadh Sahkari Grih Nirman ... vs State Of U.P. Thru. Prin. Secy. Revenue ... on 2 January, 2020
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- MISC. SINGLE No. - 36699 of 2019 Petitioner :- The Greater Avadh Sahkari Grih Nirman Samiti Ltd. Thru. Secy Respondent :- State Of U.P. Thru. Prin. Secy. Revenue Lucknow & Ors. Counsel for Petitioner :- Suresh Kumar Singh,Shiwa Kant Tiwari Counsel for Respondent :- C.S.C. Hon'ble Vivek Chaudhary,J.
Heard learned counsels for the parties.
Present writ petition is filed by the petitioner with the prayer to direct the respondent no. 2 to dispose of the map correction case which has been registered as D-201910460015640(The Greater Avadh Sahkari Grih Nirman Samiti Ltd. Versus State of U.P.)under section 30 of U.P. Revenue Code, 2006.
Looking into the facts and circumstances of the case, respondent no. 2, Additional District Magistrate(F & R), District-Lucknow, is directed to consider and decide the map correction case which has been registered as D-201910460015640(The Greater Avadh Sahkari Grih Nirman Samiti Ltd. Versus State of U.P.)under section 30 of U.P. Revenue Code, 2006, in accordance with law, after hearing all the parties concerned, within a period of two months from the date a certified copy of this order is placed before him.
With the aforesaid, present writ petition is disposed of.
Order Date :- 2.1.2020 AKS (Vivek Chaudhary,J.)