ASHLAM HUSSAIN Vs. STATE

JUDGEMENT

(1.) HEARD Sri S. S. Yadav, learned counsel for the petitioner and learned Additional Chief Standing Counsel for the State.

(2.) DISTRICT Panchayat Raj Officer Udham Singh Nagar Sri Manoj Kumar Tiwari is present in person. The respondent no. 2 is directed to explain by filing Supplementary Counter Affidavit to the effect as to who is the responsible Officer to make allotment under the Indira Avas Scheme within a period of two weeks.