ROOP NARAIN RASTOGI Vs. ADDITIONAL DISTRICT JUDGE COURT NO.9 SITAPUR AND ORS.
LAWS(ALL)-2014-9-617
HIGH COURT OF ALLAHABAD
Decided on
September 26,2014
Roop Narain Rastogi
Appellant
VERSUS
Additional District Judge Court No.9 Sitapur And Ors.
Respondents
JUDGEMENT
Rakesh Srivastava, J. -
(1.) Heard Shri Pulkit Mishra, learned counsel for the petitioner.
(2.) The petitioner is a tenant in house no. 150, Manghriya Bazar, Biswan, Sitapur. The application for release moved by the opposite party no. 3 under Section 21 (1) (a) of the U.P. Act XIII of 1972 for demolition and reconstruction, which was allowed by the Prescribed Authority on 31.05.2012.
(3.) The Appeal preferred by the petitioner, against the judgment & order dated 31.05.2012, has been dismissed on 08.08.2014. Hence this petition.;
(2.) The petitioner is a tenant in house no. 150, Manghriya Bazar, Biswan, Sitapur. The application for release moved by the opposite party no. 3 under Section 21 (1) (a) of the U.P. Act XIII of 1972 for demolition and reconstruction, which was allowed by the Prescribed Authority on 31.05.2012.
(3.) The Appeal preferred by the petitioner, against the judgment & order dated 31.05.2012, has been dismissed on 08.08.2014. Hence this petition.;
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