Gaurav Agarwal vs State Of U.P.Through The Prin. ...
2011 Latest Caselaw 1617 ALL

Citation : 2011 Latest Caselaw 1617 ALL
Judgement Date : 11 May, 2011

Allahabad High Court

Gaurav Agarwal vs State Of U.P.Through The Prin. ... on 11 May, 2011

Bench: Devi Prasad Singh, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 4523 of 2011
 

 
Petitioner :- Gaurav Agarwal
 
Respondent :- State Of U.P.Through The Prin. Secy. In The Deptt. Of Nagar
 
Petitioner Counsel :- A.P.Singh
 
Respondent Counsel :- C.S.C,D.K.Upadhyaya
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

Respondents are allowed four weeks' time to file counter affidavit. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

It has been brought to the notice of the court that in earlier three writ petition filed with regard to same area, interim order has been passed and dispossession has been stayed by this Court, copy of interim order has been filed as Annexure no. 11 to the writ petition collectively.

Accordingly, till the next date of listing, the petitioner shall not be dispossessed from the plot in question.

List on 5.7.2011 alongwith Writ Petition Nos. 2747 (MB) of 2004, Writ Petition No. 2755 (MB) of 2004 and Writ Petition No. 10865 (MB) of 1989.

Order Date :- 11.5.2011

Rizvi