SHANTI DEVI AND ANOTHER Vs. KANPUR DEVELOPMENT AUTHORITY THRU V C
LAWS(ALL)-2017-11-425
HIGH COURT OF ALLAHABAD
Decided on November 29,2017

Shanti Devi And Another Appellant
VERSUS
Kanpur Development Authority Thru V C Respondents

JUDGEMENT

Mahesh Chandra Tripathi, J. - (1.) The IIIrd supplementary affidavit filed today is taken on record.
(2.) The impleadment application filed on behalf of Smt. Mukut Rani wife of late Shiv Ratan Sangal is allowed. Necessary impleadment be carried out in the array of parties.
(3.) Heard Shri B.P. Singh, Senior Advocate assisted by Shri Manish Tandon, learned counsel for the petitioners and Shri Rajan Tripathi, learned counsel appearing for the newly impleaded respondent no.2.;


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