KALLU Vs. VARANASI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) A mention was made that matter is extremely urgent as there is a threat of immediate forceful eviction.

(2.) In view of the aforesaid mention, the case was called and that was taken up in presence of Sri Ajeet Kumar Singh, learned advocate who appears for the authority and Sri Wasim Alam, learned standing counsel.

(3.) Heard Sri Prakash Padia, learned advocate in support of this petition and the learned Counsel who appeared for the respondents.