Har Narain And Others vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 2917 ALL

Citation : 2012 Latest Caselaw 2917 ALL
Judgement Date : 16 July, 2012

Allahabad High Court

Har Narain And Others vs State Of U.P. Thru Secy. And Others on 16 July, 2012

Bench: Vineet Saran, Mushaffey Ahmad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 33333 of 2012
 

 
Petitioner :- Har Narain And Others
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Mukesh Chandra Gupta
 
Respondent Counsel :- C.S.C.,M.C. Chaturvedi
 

 
Hon'ble Vineet Saran,J.

Hon'ble Mushaffey Ahmad,J.

Connect with Writ Petition No. 30558 of 2012.

Learned Standing Counsel has accepted notice on behalf of Respondent Nos. 1 ,2 and 3. Sri Atul Mehra, advocate is present for the Respondent no. 4. They may file counter affidavit within a month. Rejoinder Affidavit, if any, may be filed within two weeks thereafter.

List immediately thereafter.

For the reasons given in the order dated 30.6.2012 passed in the connected writ petition, the petitioner is also entitled for the similar interim protection. it is directed that until further orders of this court, parties shall maintain status-quo with regard to possession and constructions over the land in quesiton.

Order Date :- 16.7.2012

n.u.

( Mushaffey Ahmad, J) (Vineet Saran,J)