Allahabad High Court
Lucknow Development Authority Through ... vs Uma Shankar Tiwari And 2 Others on 28 January, 2013
Author: Vinay Kumar Mathur
Bench: Vinay Kumar Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- FIRST APPEAL No. - 57 of 2006 Petitioner :- Lucknow Development Authority Through Secretary Respondent :- Uma Shankar Tiwari And 2 Others Petitioner Counsel :- D.K. Upadhayaya Respondent Counsel :- N.K.Pandey,G.P.Dubey,Hemant K Mishra,Vikas Pandey Hon'ble Vinay Kumar Mathur,J.
Sri Atul Kumar Dubey, Advocate is in the panel of the Lucknow Development Authority, who is present today. He may obtain instructions by the next date of listing.
In view of the request of learned counsel for respondent No. 1, list in the week commencing from 11-03-2013.
Order Date :- 28.1.2013 Jaswant Court No. - 19 C.M. Application No. 55874 of 2011 In Case :- FIRST APPEAL No. - 57 of 2006 Petitioner :- Lucknow Development Authority Through Secretary Respondent :- Uma Shankar Tiwari And 2 Others Petitioner Counsel :- D.K. Upadhayaya Respondent Counsel :- N.K.Pandey,G.P.Dubey,Hemant K Mishra,Vikas Pandey Hon'ble Vinay Kumar Mathur,J.
Learned counsel for the respondent No. 1 has further submitted that the application for enhancement of compensation which has been moved in the instant appeal filed by the Lucknow Development Authority is not legally maintainable.
Respondent No. 1 intends to file an appeal for enhancement and, therefore, does not wish to press the application for enhancement. Therefore, the application may be rejected and liberty may be granted to adopt due course of law.
In view of the request, the application No. 55874 of 2011 is rejected as not pressed with liberty to respondent No. 1 to adopt due course of law as may be legally permissible.
Order Date :- 28.1.2013 Jaswant