Kuldeep Narayan Gupta vs State Of U.P. And Others
2011 Latest Caselaw 1327 ALL

Citation : 2011 Latest Caselaw 1327 ALL
Judgement Date : 25 April, 2011

Allahabad High Court

Kuldeep Narayan Gupta vs State Of U.P. And Others on 25 April, 2011

Bench: Rakesh Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 14129 of 2011
 

 
Petitioner :- Kuldeep Narayan Gupta
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- M.P. Srivastava,Sri. T.P. Singh
 
Respondent Counsel :- C. S. C.,Pankaj Agarwal
 

 
Hon'ble Rakesh Tiwari,J.

Sri Pankaj Agarwal, learned counsel for respondent no.4 prays for and is granted three weeks' time for filing counter affidavit. He submits that the writ petition is not maintainable.

On the other hand, Sri T.P. Singh, learned counsel for the petitioner has stated that the notice has got served by publication on wrong address and with the connivance of the S.H.O., the landlord is going to demolish the building by which the nature of property would be changed.

In the circumstances, the parties are directed to maintain status quo over the property in dispute and the nature of the building in question shall not be changed in so far as demolition is concerned.

Order Date :- 25.4.2011