HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- WRIT - C No. - 12608 of 2011 Petitioner :- Smt. Kamli Devi Respondent :- Heerawati Devi And Another Petitioner Counsel :- Sanjay Kumar Singh,Abhishek Kumar Respondent Counsel :- Kameshwar Singh Hon'ble Rajes Kumar,J.
The contention of the petitioner is that a suit has been filed by the respondent for the cancellation of the sale deed. The name of the plaintiff-respondent is not recorded in the revenue court and the nature of the land is agricultural land therefore the suit was not maintainable.
Respondent is represented by Sri Kameshwar Singh, Advocate. He prays for and is granted three weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.
List in week commencing 2.5.2011.
Till the next date of listing, the further proceeding in Suit N0. 126 of 2000 (Hirawati Devi Vs. Mst. Vifni Devi and another) pending in the court of Civil Judge (Junior Division), Chunar, Mirzapur shall remain stayed.
Order Date :- 15.3.2011 OP