Seva Ram vs State Of U.P.Through Its Secy. ...
2012 Latest Caselaw 1122 ALL

Citation : 2012 Latest Caselaw 1122 ALL
Judgement Date : 30 April, 2012

Allahabad High Court

Seva Ram vs State Of U.P.Through Its Secy. ... on 30 April, 2012

Bench: Devi Prasad Singh, Saeed-Uz-Zaman Siddiqi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 10986 of 2011
 

 
Petitioner :- Seva Ram
 
Respondent :- State Of U.P.Through Its Secy. Deptt. Of Mines & Mineral&Ors
 
Petitioner Counsel :- Radha Krishna Ojha
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble Saeed-Uz-Zaman Siddiqi,J.

Supplementary affidavit filed today by the petitioner's counsel is taken on record.

In spite of publication in the newspaper, none has put in appearance on behalf of private respondents 4 to 8. The District Magistrate has not sent report. Learned Standing Counsel shall ensure that the District Magistrate may submit a report in pursuance to the earlier order affecting service on opposite parties 4 to 8.

The respondents as well as District Mining Officer shall file personal affidavit in response to the supplementary affidavit filed today within one week.

List on 9.5.2012.

Order Date :- 30.4.2012

kkb/