Allahabad High Court
Sajjan Kumar Bindal & Others vs State Of U.P. & Others on 2 February, 2010
Bench: Devendra Pratap Singh, Jayashree Tiwari
Court No. - 35 Case :- WRIT - C No. - 17352 of 2004 Petitioner :- Sajjan Kumar Bindal & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Udai Karan Saxena,Ravi Kant Respondent Counsel :- C.S.C. Hon'ble Devendra Pratap Singh,J.
Hon'ble Mrs. Jayashree Tiwari,J.
None appears for the petitioners even in the revised list.
A perusal of the record shows that the petitioners have challenged show cause notice asking them to show cause as to why constructions made by them over the land reserved for road widening be not demolished.This writ petition also appears to be pre-mature as no order for demolition has been passed.
Accordigly, the writ petition is dismissed. Interim order is vacated.
Order Date :- 2.2.2010 P.P.