Supreme Court - Daily Orders
Devi Charan Agarwal vs State Of Uttar Pradesh Through ... on 8 May, 2018
Bench: Rohinton Fali Nariman, L. Nageswara Rao
1
ITEM NO.13 COURT NO.11 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 12609/2016
(Arising out of impugned final judgment and order dated 10-03-2016
in WC No. 59990/2010 passed by the High Court Of Judicature At
Allahabad)
DEVI CHARAN AGARWAL Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondent(s)
Date : 08-05-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Dushyant Dave, Sr. Adv.
Mr. Pankaj Kumar Singh, Adv.
Mr. Seshatalpa Sai Bandaru, AOR
Mr. Deepak Kumar Jain, Adv.
Ms. Bimla Sharma, Adv.
For Respondent(s) Mr. B.P. Singh Dhakray, Adv.
Mr. Shakti Singh Dhakray, Adv.
Dr. Kailash Chand, AOR
Ms. Aishwarya Bhati, AAG
Ms. Alka Sinha, Adv.
Mr. Anuvrat Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Pursuant to our order dated 24.04.2017, the Authorities were asked to inform the Court as to whether the land which was proposed for the administrative block is vacant and available. The Authorities have filed an affidavit on 24 th July, 2017 in which they Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.05.10 state that though the aforesaid land has not been built upon, yet 16:45:03 IST Reason:
Industrialists have raised certain objections as a result of which 2 the matter now stands referred to the Director and Commissioner of Industry, District Industry and Business Promotion Centre, Firozabad, Uttar Pradesh for disposal.
We direct the aforesaid Director and Commissioner to receive the objections and decide the same within a period of eight weeks from the date on which this order is served upon the Director and Commissioner.
List in the month of August, 2018.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER