AVAS AYUKT, U.P. AVAS EVAM VIKAS PARISHAD AND ORS. Vs. BHAGWAN TIWARI AND ORS.
LAWS(SC)-2015-3-90
SUPREME COURT OF INDIA
Decided on
March 20,2015
Avas Ayukt, U.P. Avas Evam Vikas Parishad And Ors.
Appellant
VERSUS
Bhagwan Tiwari And Ors.
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) Heard the learned counsel.
(3.) The question involved in the appeal is with regard to the allotment of Flat No.3C-24, Pandeypur Yojana, Varanasi (U.P.), to the respondent under the Residential Housing Scheme, namely, Pandeypur Yojana in Varanasi.;
(2.) Heard the learned counsel.
(3.) The question involved in the appeal is with regard to the allotment of Flat No.3C-24, Pandeypur Yojana, Varanasi (U.P.), to the respondent under the Residential Housing Scheme, namely, Pandeypur Yojana in Varanasi.;
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