Allahkafi Vs Collector District Magistrate Dehradun & Others

Uttarakhand High Court 2 Mar 2023 Writ Petition (M/S) No. 455 Of 2023 (2023) 03 UK CK 0014

Bench: Single Bench

Result Published

Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (M/S) No. 455 Of 2023

Hon'ble Bench

Vipin Sanghi, CJ

Advocates

J.C. Karnatak, P.C. Petshali, Yogesh Tiwari, B.S. Bisht

Final Decision

Disposed Of

Acts Referred

Land Acquisition Act, 1894 - Section 18

Judgement Text

Translate:

Vipin Sanghi, CJ

1. Learned counsel for the petitioner states that during the pendency of this writ petition, the application seeking condonation of delay in preferring the Reference under Section 18 of the Land Acquisition Act, 1894 has been allowed. He submits that in view of the aforesaid development, the petitioner shall seek impleadment in the said Reference proceedings again.

2. The writ petition is accordingly disposed of.

3. Pending application, if any, also stands disposed of.

Madhya Pradesh High Court