NOIDA TOLL BRIDGE COMPANY LTD Vs. FEDERATION OF NOIDA RESIDENTS
LAWS(SC)-2016-11-12
SUPREME COURT OF INDIA
Decided on November 11,2016

NOIDA TOLL BRIDGE COMPANY LTD Appellant
VERSUS
Federation Of Noida Residents Respondents

JUDGEMENT

L.NAGESWARA RAO, J. - (1.) I.A. No .. .. .. .. .. .. ..of 2016 which is an application for exemption from filing certified copy of judgment dated 26.10.2016 passed by the High Court of Judicature at Allahabad in Public Interest Litigation (PIL) No. 60214 of 2012 is allowed.
(2.) Issue notice. Respondent Nos. 1, 2, and 9 are represented by Mr. Sanjay Hegde, learned Senior Advocate, Mr. Ranjit Saxena, Advocate and Mr. K. K. Venugopal, learned Senior Advocate respectively. Notice shall now go to the remaining Respondents only.
(3.) Federation of NOIDA Residents Welfare Association and Ors., Respondent No.1 herein, filed PIL No.60214 of 2012 in the High Court of Judicature at Allahabad for a declaration that collection of toll fee should be stopped on the DND Flyover between New Delhi and NOIDA.;


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