Ghaziabad Development Authority Vs District Judge And Another

Case No: Matters Under Article 227 No. 5135 Of 2016

Date of Decision: July 25, 2022

Acts Referred: Constitution Of India, 1950 — Article 227#U.P. Urban Planning and Development Act, 1973 — Section 18(4A), 18(6)#Transfer Of Property Act, 1882 — Section 111(g)

Hon'ble Judges: Saral Srivastava, J

Bench: Single Bench

Advocate: Mahendra Pratap, Mahesh Narain Singh, Rajesh Srivastava, Himanshu Tiwari, Kashif Zaidi

Final Decision: Dismissed