Allahabad High Court
Bhola Nath Gupta vs State Of U.P. And Others on 7 January, 2010
Bench: Prakash Krishna, Abhinava Upadhya
Court No. - 36 Case :- WRIT - C No. - 71487 of 2009 Petitioner :- Bhola Nath Gupta Respondent :- State Of U.P. And Others Petitioner Counsel :- Jagdish Pathak Respondent Counsel :- C.S.C.,A.K. Mishra,Amit Dubey,R.K. Pandey Hon'ble Prakash Krishna,J.
Hon'ble Abhinava Upadhya,J.
Connect with Writ Petition No.218 of 2010.
Three weeks time is granted to file counter affidavit. Two weeks thereafter for rejoinder affidavit.
Till further orders, the demand of open area penalty amounting to Rs. 3,01,572 (Rupees three lacs one thousand five hundred and seventy two only) shall remain stayed. If the petitioner deposits the other amounts as indicated in the letter dated 17.12.2009, the authority concerned shall sanction the map of the petitioner forthwith.
Order Date :- 7.1.2010 IB