Zila Sahkari Matsya Vikas Vipadan ... vs State Of U.P. And Others
2011 Latest Caselaw 4133 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 33010 of 2011
 

 
Petitioner :- Zila Sahkari Matsya Vikas Vipadan Federation Ltd., Deoria
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- A.K. Singh
 
Respondent Counsel :- C.S.C.,J.P. Gupta,Rajesh Kumar Dubey,Rajeshwar Yadav
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Ran Vijai Singh,J.

Learned Standing Counsel has filed counter affidavit on behalf of respondents No.3 and 4. Learned counsel appearing for respondents No.5 and 6 prays for and is allowed a week's time to file counter affidavit.

An application for impleadment has been filed by Smt. Damyanti Devi and Vinod Kumar to be impleaded as respondents No.10 and 11. Let the applicants be impleaded as respondents No.10 and 11. The application is allowed accordingly.

Learned counsel for the petitioner prays for and is allowed two weeks' time to file rejoinder affidavit to the counter affidavit of the State.

Learned Standing Counsel may file supplementary counter affidavit on behalf of respondent No.7 within two weeks.

List after two weeks as and when this Bench assembles again.

Order Date :- 25.8.2011

Rakesh