SHYAMA CHATURVEDI Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to correct the description of respondent No. 2 during the course of the day.

(2.) Heard Sri Jai Prakash Pandey, along with Sri Munna Pandey, learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents, Ms. Arti Raje, learned counsel for respondent Nos. 2, 3 and 4 and Sri Ramesh Chandra Agrahari, learned counsel for the complainant-caveator.

(3.) This writ petition has been filed for issuing a writ of certioration quashing the order dated 6.11.2015 passed by the Chairman, Allahabad Development Authority, Allahabad in Appeal No. 1499 of 2015 (Shyama Chaturvedi Vs. ADA and Others) to the extent by which the stay application has been rejected.