LAWS(ALL)-2009-2-22

MAZDA BEGUM Vs. STATE OF U P

Decided On February 25, 2009
MAZDA BEGUM Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) HEARD Mr. U.K. Goswami in support of this petition. Mr. Mohd. Ali appears for respondent No.3 - National Highways Authority of India (in short 'Authority').

(2.) THIS petition is filed with a prayer that the representation of the petitioners dated 5.1.2009 be considered by respondent No. 4-the District Magistrate, Kanpur Dehat while carrying out the road widening work by the Authority. A copy of the said representation has been sent to the Authority.

(3.) IN view of the statement made by Mr. Ali, we do not see any reason to entertain this petition. Petition stands disposed of accordingly.