Ram Daur Yadav vs Collector, Sultanpur And 2 Ors
2012 Latest Caselaw 2229 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. SINGLE No. - 294 of 2004
 

 
Petitioner :- Ram Daur Yadav
 
Respondent :- Collector, Sultanpur And 2 Ors
 
Petitioner Counsel :- Mahindra Singh Rathore
 
Respondent Counsel :- C.S.C,R.N Gupta
 

 
Hon'ble Vishnu Chandra Gupta,J.

Shri Ormkar Nath, Advocate, holding  brief of Shri Mahendra Singh Rathore, Advocate for the petitioner, has requested two weeks time in this matter.

List revised.

None appear for the respondent except learned Standing Counsel, who is appearing on behalf of Respondent No. 1 and 2.

Interim order is operative in favour of the petitioner.

No counter affidavit has been filed by Shri R. N. Gupta, Advocate, counsel for Respondent No. 3. His name is shown in the cause list.

Writ petition is pending since 2004.

Last opportunity is granted to the petitioner to argue finally in this writ petition.

List in the next cause list.

It is made clear that in case of any adjournment sought by the petitioner, the interim order passed in his favour will stand automatically vacated.

Order Date :- 25.5.2012

S. Kumar