Smt. Rekha Trivedi vs. State Of U.P. Thru Addl. Chief Secy. Housing And Urban Planning Lko. And 3 Others
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Neutral Citation No. - 2025:AHC-LKO:43703-DB Court No. - 2 Case :- WRIT TAX No. - 702 of 2025 Petitioner :- Smt. Rekha Trivedi Respondent :- State Of U.P. Thru Addl. Chief Secy. Housing And Urban Planning Lko. And 3 Others Counsel for Petitioner :- Manoj Kumar Pandey,Shashwat Bajpai Counsel for Respondent :- C.S.C.,Puneet Chandra Hon'ble Rajan Roy,J. Hon'ble Saurabh Lavania,J. Let the petitioner implead "Uttar Pradesh Awas Evam Parishad, through Housing Commissioner, Lucknow" as respondent no.5 during the course of the day. The petitioner claims refund of GST in pursuance to cancellation of allotment, by the respondent no.
Let the respondent no.5/Housing Commissioner take a decision in the matter after getting the facts verified in the light of the laws on the subject within three weeks. Accordingly, the present writ petition is disposed of. Order Date :- 29.7.2025 Mohit Singh/- MOHIT SINGH High Court of Judicature at Allahabad, Lucknow Bench
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