KARUNA SHANKAR SHUKLA & 22 OTHERS Vs. STATE OF U.P. & 4 OTHERS
LAWS(ALL)-2017-1-52
HIGH COURT OF ALLAHABAD
Decided on January 25,2017

Karuna Shankar Shukla And 22 Others Appellant
VERSUS
State of U.P. and 4 Others Respondents

JUDGEMENT

M.C. TRIPATHI, J. - (1.) Heard Sri K. Ajit, learned counsel for the petitioners, Sri Shashi Nandan, learned Senior Counsel, Sri C.B. Yadav, learned Additional Advocate General assisted by Sri Y.K. Srivastava.
(2.) Karuna Shankar Shukla and 22 others are before this Court assailing the notification dated 07.04.2015 issued by the State Government under Section 13(3) of the U.P. Urban Planning and Development Act , 1973 (hereinafter referred to as 'Act, 1973')and has further prayed for commanding the respondent to revive the Rampur Unit of U.P. Sugar Corporation Limited under the Government Order 2005.
(3.) The brief matrix of the case are as follows:-;


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