Ram Ajor And 5 Others vs State Of ...
2012 Latest Caselaw 1604 ALL

Citation : 2012 Latest Caselaw 1604 ALL
Judgement Date : 10 May, 2012

Allahabad High Court

Ram Ajor And 5 Others vs State Of ... on 10 May, 2012

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




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 807 of 2012
 

 
Petitioner :- Ram Ajor And 5 Others
 
Respondent :- State Of U.P.Thr.Prin.Secy.Deptt.Of Reveue, Lko. & 4 Others
 
Petitioner Counsel :- Kailash Chandra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Devi Prasad Singh,J.

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

In spite of order dated 30.1.2012, the District Magistrate has not filed affidavit. One week further time is allowed to file affidavit in terms of earlier order dated 30.1.2012. In case, the affidavit is not filed, the District Magistrate, Chhatrapati Sahuji Maharaj Nagar shall appear in person along with record to assist the court on the next date of listing.

List on 24.5.2012.

Order Date :- 10.5.2012

kkb/

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