Prakash Chandra Dwivedi vs High Court Of Judicature At Alld. & ...
2012 Latest Caselaw 1210 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 21866 of 2009
 

 
Petitioner :- Prakash Chandra Dwivedi
 
Respondent :- High Court Of Judicature At Alld. & Another
 
Petitioner Counsel :- Vashistha Tiwari
 
Respondent Counsel :- Amit Sthalekar,S.C.
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

Heard learned counsel for the parties at length.

Learned counsel for the petitioner submits  that  there is neither  any preliminary inquiry held nor any case of the vendor  from whom he purchased the land  measuring 117 Sq. Yard  was  pending in his Court  and that  there is no litigation  on the said property. He submits  that  only mistake which he had committed is that  before transfer of the land in  his favour he did not inform the High Court. He had himself informed  the High Court about the purchase of the property and all these things have not been replied  in the Counter affidavit.

Per cantra learned counsel for the respondents  has relied on para  10 and 14 of the counter affidavit.  We find  that  the aforesaid involvement  alleged  preliminary inquiry  appended  in Annexure No. 5 to the writ petition  having been addressed  and that  note appears  not correct.We therefore,  direct the High Court to produce  the entire records with all these inquires  as well as the litigation and decision .

List in the next cause list  peremptorily.

Order Date :- 1.5.2012

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