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High CourtsFull Bench(2011) 09 AHC CK 0422

Gajraj and Others vs State of U.P. and Others

Allahabad High Court · Decided on 14 September 2011

HON’BLE JUDGES
V.K. Shukla, J · Sibghat Ullah Khan, J · Ashok Bhushan, J
CASE NUMBER
Writ C No. 37443 of 2011
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Judgment

4 paragraphs · 128 words
1.

Hearing pertaining to village Patwari, including the hearing of interveners has been concluded. Regarding village Ghodi Bachhera and village Sakipur hearing has also been completed.

2.

One of the submissions of the learned Counsel for the Petitioner is that there has been No. approval of the plan by the National Capital Regional Planning Board as required by National Capital Regional Planning Board Act, 1985. Reliance has also been placed on a decision of Hon''ble Apex Court in Writ Petition (Civil) No. 67 of 2007, Jai Prakash Tyagi and Ors. v. State of U.P. and Ors. decided on 23.08.2011.

3.

Learned Counsel appearing for Greater Noida Authority may file supplementary counter affidavit explaining the position.

4.

Hearing in rest of the cases will continue tomorrow at 10 A.M.