SUNEETA DEVI Vs. AVINASH

JUDGEMENT

(1.) Leave granted.

(2.) Matter was called twice but no one appeared on behalf of the respondents.

(3.) The instant appeal has been filed by the appellant being aggrieved by the order dtd. 3/7/2019 passed in Writ-C No. 15225 of 2019, by the High Court of Judicature at Allahabad whereby the writ petition preferred by the respondent Nos. 1, 2 and 3 herein was allowed and the resolution/proposal dtd. 2/9/2018 issued by the Land Management Committee and its approval dtd. 17/9/2018 by the State authorities was quashed.