Vinod Singh vs Prabhari Adhikari & Another
2012 Latest Caselaw 5499 ALL

Citation : 2012 Latest Caselaw 5499 ALL
Judgement Date : 6 November, 2012

Allahabad High Court

Vinod Singh vs Prabhari Adhikari & Another on 6 November, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 28726 of 1994
 

 
Petitioner :- Vinod Singh
 
Respondent :- Prabhari Adhikari & Another
 
Petitioner Counsel :- Swapnil Kumar,P Kumar
 
Respondent Counsel :- R. Asthana,Sc
 

 
Hon'ble Rajes Kumar,J.

Rejoinder affidavit filed today is taken on record.

In view of the averments made in the counter affidavit, the Court is of the view that let the District Magistrate, Etawah and the State Government be made party.

The petitioner is permitted to implead State of U.P. and District Magistrate, Etawah as respondent nos. 3 and 4.

Sri Pankaj Rai, learned Additional Chief Standing Counsel has accepted notice on behalf of respondent nos. 3 and 4. He prays for and is granted three weeks time to file counter affidavit.

List in the week commencing 3.12.2012.

Order Date :- 6.11.2012

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