Allahabad High Court
M/S Neel Padam Builders vs Mathura Vrindavan Development ... on 24 March, 2023
Bench: Pritinker Diwaker, Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- WRIT - C No. - 8678 of 2023 Petitioner :- M/S Neel Padam Builders Respondent :- Mathura Vrindavan Development Authority And Another Counsel for Petitioner :- Vinay Kumar Rai Counsel for Respondent :- Dharmendra Singh Chauhan Hon'ble Pritinker Diwaker,Acting Chief Justice Hon'ble Saumitra Dayal Singh,J.
1. Heard learned counsel for parties.
2. Solitary grievance of the petitioner appears to be, his reply dated 16.6.2022 to the notice dated 30.5.2022 issued to the petitioner under Section 40 of U.P. Urban Planning and Development Act, 1973 with respect to external development charges, has remained pending. However, efforts are being made to recover the amount in the meantime.
3. In view of the above, no useful purpose may be served in keeping the petition pending or calling for counter affidavit at this stage. Present writ petition is disposed of with a direction, in case such objections are pending before respondent No. 1, same may be dealt with and decided strictly in accordance with law, by a reasoned and speaking order. Such exercise may be completed preferably within a period of two months, after hearing the petitioner.
Order Date :- 24.3.2023 Faraz (Saumitra Dayal Singh, J) (Pritinker Diwaker, ACJ)