Allahabad High Court
Jai Prakash Gupta vs Kanpur Development Authority Thr V.C. ... on 29 June, 2010
Bench: Sheo Kumar Singh, Rajesh Chandra
Court No. - 36 Case :- WRIT - C No. - 36944 of 2010 Petitioner :- Jai Prakash Gupta Respondent :- Kanpur Development Authority Thr V.C. Moti Jheel And Ors. Petitioner Counsel :- R.J. Singh,V.M. Tripathi Respondent Counsel :- Vivek Varma Hon'ble Sheo Kumar Singh,J.
Hon'ble Rajesh Chandra,J.
Heard learned counsel for the petitioner and Sri Vivek Verma, learned Advocate, who represents the development authority.
Prayer in this petition is for a direction to the respondents to provide the first preference to the petitioner in allotment /sale of house no. 30 K.D.A. Colony, Azad Nagar, Nawab Ganj, Kanpur. Be as it may, direction for early disposal of his claim by this Court is needed.
It is made clear that this Court has not expressed any opinion in favour of the petitioner but at the same time a direction will suffice that if petitioner files fresh representation annexing copy of the earlier one along with certified copy of this order, it will be concern of the competent authority to pass appropriate order on merits in accordance with law preferably within a period of six weeks from the receipt of the move.
It is made clear that this court has not expressed any opinion on merits and thus while deciding the representation/claim of the petitioner it will be independent exercise of the concerned authority to take decision. With the aforesaid direction this writ petition stands decided.
Order Date :- 29.6.2010 Sachdeva