Allahabad High Court
Ram Chandar And Ors. vs Shree Vivek District Magistrate ... on 27 January, 2023
Author: Rajnish Kumar
Bench: Rajnish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 6 Case :- CONTEMPT APPLICATION (CIVIL) No. - 1988 of 2018 Applicant :- Ram Chandar And Ors. Opposite Party :- Shree Vivek District Magistrate Sultanpur. Counsel for Applicant :- Anita Tiwari Hon'ble Rajnish Kumar,J.
Learned Standing Counsel has produced an order dated 09.12.2022 passed on the application u/s 3G(5) of the National Highways Act, 1956 by the District Magistrate in compliance of the order passed by the writ Court on 10.07.2017 in Writ Petition Land Acquisition No.14927 of 2017 alleging non-compliance of which, this application has been filed, is taken on record.
In view of the above, this application has lost its efficacy.
Dismissed accordingly.
Order Date :- 27.1.2023 Ashutosh Pandey