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IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C.) NOS.821-825 OF 2007

STATE OF U.P. Petitioner(s)

                       VERSUS

SHIV SINGH YADAV & ORS. Respondent(s)

O R D E R

Heard both sides.

28 housing  plots  were  allotted  by  the  Lucknow Development

Authority. Some of the persons, who have not been given allotment, filed

writ petitions pointing out certain irregularities committed by the Lucknow

Development  Authority.  We  are  told  that  those  Writ  Petition   Nos.7040,

7577, 7327, 7519 and 7576 of 2007 are now pending before the High Court

of Judicature at Allahabad, Bench at Lucknow. Meanwhile, for cancellation of

28 plots and for constitution of Enquiry Committee, another public interest

litigation was filed by one Vishwanath Chaturvedi before this Court being

Writ  Petition  (C)No.445/2005 and the  same is  pending  consideration.  As

these writ petitions, which are pending in the Lucknow Bench are similar to

the Writ Petition pending before this Court and relate to the same issue, to

avoid conflicting decisions being taken on the same set of facts, we direct

that all the above writ petitions i.e. W.P.Nos.7040, 7577, 7327, 7519 and

7576 of 2007  be transferred to this Court.  The order be communicated  

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to  the  Registrar General of the Allahabad High Court, Bench at Lucknow and

the records be sent to this Court at an early date.     

The transfer petitions are allowed accordingly.

...............CJI. (K.G. BALAKRISHNAN)

.................J.    (P. SATHASIVAM)

NEW DELHI; 16TH FEBRUARY, 2009.