Ram Sewak & Others vs Commissioner & Others
2011 Latest Caselaw 4341 ALL

Citation : 2011 Latest Caselaw 4341 ALL
Judgement Date : 3 September, 2011

Allahabad High Court

Ram Sewak & Others vs Commissioner & Others on 3 September, 2011

Bench: Sibghat Ullah Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - C No. - 19670 of 1999
 

 
Petitioner :- Ram Sewak & Others
 
Respondent :- Commissioner & Others
 
Petitioner Counsel :- Manoj Misra
 
Respondent Counsel :- C.S.C.,V.K. Singh,Vijendra Singh
 

 
Hon'ble Sibghat Ullah Khan,J.

The sugar cane crop standing on the land in dispute shall be auctioned in such manner that purchaser shall be permitted to cultivate the same till it matures and to cut away and remove the sugar cane latest by 29.02.2012. Even the respondents are permitted to bid for the same. The amount which is realized in auction shall be adjusted in the damages required by my judgment to be paid by the respondents. Realization of the balance amount may be postponed till the standing sugar cane crop is auctioned.

List on 20.09.2011.

Office is directed to supply a copy of this order free of cost to Sri S.P. Mishra, learned Standing Counsel by 05.09.2011.

Order Date :- 3.9.2011

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