PRAVIN KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Madan Lal Srivastava, learned Counsel for the petitioner and Sri Vivek Varma for the Development Authority and the learned Standing Counsel for the State. The petitioner has come up complaining that the respondent Development Authority is not even entertaining the application for the sanction of a map presumably on account of the judgment of this Court in Writ Petition No. 56485 of 2013, Smt. Rekha Rani v. State of U.P. and others, decided on 12.12.2013.

(2.) It may be noted that the said judgment has struck down the realization of development charges and several other charges which have been found to be not in consonance with the provisions of the Act. The Development Authority therefore appears to be resisting any further processing of such maps and is presumably awaiting any such directions from the State Government.

(3.) According to Sri Vivek Verma, learned Counsel for the Development Authority, the State Government has issued a Government Order dated 23rd January, 2014 which is to the following effect: