Ashok Kumar Pandey And Others vs State Of U.P. And Others
2011 Latest Caselaw 2919 ALL

Citation : 2011 Latest Caselaw 2919 ALL
Judgement Date : 21 July, 2011

Allahabad High Court

Ashok Kumar Pandey And Others vs State Of U.P. And Others on 21 July, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 40216 of 2011
 

 
Petitioner :- Ashok Kumar Pandey And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Kaushal Kr. Pandey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Connect it with Writ Petition No. 39636 of 2011.

Learned counsel for the petitioners submitted that the excess payment has been made to the petitioners not due to fraud or misrepresentation on the part of the petitioners and, therefore, the respondents are not entitled to recover the amount, which has been paid in excess.

Learned Standing Counsel prays for and is allowed four weeks' time to file the counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.

List in the week commencing 29th August, 2011.

Till the next date of listing, the recovery of the excess amount from the petitioners shall remain stayed.

Order Date :- 21.7.2011