Allahabad High Court
Kmp Technologies Pvt. Ltd. vs State Of U.P. And 2 Others on 23 December, 2022
Bench: Manoj Kumar Gupta, Jayant Banerji
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 21 Case :- WRIT - C No. - 39692 of 2022 Petitioner :- KMP Technologies Pvt. Ltd. Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Rohan Gupta,Kriti Gupta Counsel for Respondent :- CSC,Anjali Upadhya Hon'ble Manoj Kumar Gupta,J.
Hon'ble Jayant Banerji,J.
The prayer made in the instant petition is for a direction to the respondents to decide the representation of the petitioner dated 15.12.2022 wherein the petitioner has claimed benefit of 'Early Production Incentive Scheme'.
Learned counsel appearing on behalf of Greater NOIDA Authority does not oppose the prayer.
Accordingly, without expressing any opinion on the merits of the case, we dispose of the instant petition with direction to the Competent Authority of Greater NOIDA to consider and decide the representation of the petitioner aforesaid by means of a speaking order within a period of eight weeks from the date of production of true attested copy of the instant order alongwith photocopy of the said representation.
Order Date :- 23.12.2022 SK (Jayant Banerji, J.) (Manoj Kumar Gupta, J.)