SANJAY KUMAR ASHISH KUMAR SINHA Vs. STATE OF U P AND OTHERS
LAWS(ALL)-2012-1-888
HIGH COURT OF ALLAHABAD
Decided on January 17,2012

Sanjay Kumar Ashish Kumar Sinha Appellant
VERSUS
State Of U P And Others Respondents

JUDGEMENT

- (1.) An application for withdrawal of the writ petition has been filed by Sri Namit Sharma on behalf of Dr. Sanjay Kumar, which is being opposed by Sri Amitabh Singh holding brief of Sri B.K. Singh, saying that the application for withdrawal of the writ petition is a result of undue influence and coercion.
(2.) Be that as it may, the controversy in the present petition and also in the connected writ petition, is regarding the unauthorized constructions made by Smt. Chitra Singh at Plot no. 16 C.P./110, Prime Plaza, Indira Nagar, Lucknow.
(3.) During the pendency of the proceedings before this Court, U.P. Avas Evam Vikas Parishad (hereinafter referred to as 'the Parishad') has taken cognizance of the matter and has passed an order on 29.9.2011 regarding compounding of the unauthorized constructions. The Parishad has delineated the constructions, which can be compounded and which cannot be compounded.;


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