Allahabad High Court
Northern Infrastructure Development ... vs State Of Up And 9 Others on 12 September, 2024
Bench: Anjani Kumar Mishra, Jayant Banerji
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:149032-DB Court No. - 3 Case :- WRIT - A No. - 12658 of 2024 Petitioner :- Northern Infrastructure Development Pvt ltd Respondent :- State Of Up And 9 Others Counsel for Petitioner :- Vishal Agarwal Counsel for Respondent :- C.S.C. With Case :- WRIT - A No. - 12692 of 2024 Petitioner :- Northern Infrastructure Development Pvt. Ltd Respondent :- Union Of India And 10 Others Counsel for Petitioner :- Vishal Agarwal Counsel for Respondent :- A.S.G.I.,C.S.C. With Case :- WRIT - A No. - 12714 of 2024 Petitioner :- Northern Infrastructure Development Pvt.Ltd. Respondent :- State Of Up And 12 Others Counsel for Petitioner :- Vishal Agarwal Counsel for Respondent :- C.S.C. Hon'ble Anjani Kumar Mishra,J.
Hon'ble Jayant Banerji,J.
1. Supplementary affidavits have been filed annexing thereto the Board's resolution in these petitions.
2. From the perusal of the reliefs claimed in these writ petitions, it transpires that if not identical, similar reliefs have been claimed. In each of the petitions, there is a prayer for disposal of certain representations that have been filed by the petitioner before the respondent-authorities.
3. Under the circumstances, we direct the petitioner to file one single comprehensive representation before the respondents within a period of four weeks from today. In case, such a representation is filed within the time granted above, it is expected that the same shall be decided expeditiously by a reasoned and speaking order.
4. Subject to the above, these petitions are disposed of.
Order Date :- 12.9.2024 A. V. Singh