Ram Saran And Others vs Deputy Director Of Consolidation ...
2011 Latest Caselaw 4345 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - B No. - 38115 of 2009
 

 
Petitioner :- Ram Saran And Others
 
Respondent :- Deputy Director Of Consolidation And Others
 
Petitioner Counsel :- K.K. Mani,Mrs. Swati Agarwal,R.P. Giri
 
Respondent Counsel :- C.S.C.,Anuj Kumar,Pradeep Kumar Rai
 

 
Hon'ble Sibghat Ullah Khan,J.

Learned counsel for the petitioners states that after my judgment and order dated 29.07.2009 petitioner have been dispossessed from not only 14 acres of land which was involved in the writ petition but also from 1.6 acres of additional land which was undisputed and was their own land. No action has been taken against Consolidation Official/ Officer as per my judgment and order dated 29.07.2009 and even F.I.R. has not been lodged against him.

Sri S.P. Mishra, learned Standing Counsel is directed to seek instruction in this regard within two weeks and required to ascertain the position regarding dispossession.

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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