Allahabad High Court
State Of U.P. Thru. Collector ... vs Pala Singh & Another on 22 January, 2010
Author: Amreshwar Pratap Sahi
Bench: Amreshwar Pratap Sahi
Court No. - 38 Case :- WRIT - C No. - 62361 of 2009 Petitioner :- State Of U.P. Thru. Collector Saharanpur Respondent :- Pala Singh & Another Petitioner Counsel :- R.S. Prasad Hon'ble Amreshwar Pratap Sahi,J.
Heard learned standing counsel on behalf of the petitioner and perused the impugned order.
The plaintiff prayed for an injunction on the ground that possession had not been taken from him and therefore the land could not fall within the purview of the Urban Ceiling Act on which development authority could have proceeded to make development.
The trial court granted an interim injunction which has been affirmed by the appellate court.
Having perused the records and after having gone through the impugned order, I do not find any error in the same.
The writ petition is dismissed with a direction to dispose of the trial court to decide the matter as expeditiously as possible.
Order Date :- 22.1.2010 mna