Gaur Gopal Sharma & Another vs State Of U.P. & 5 Others
2013 Latest Caselaw 7501 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 69134 of 2013
 

 
Petitioner :- Gaur Gopal Sharma & Another
 
Respondent :- State Of U.P. & 5 Others
 
Counsel for Petitioner :- Vashistha Tiwari,M.D. Singh Shekhar
 
Counsel for Respondent :- C.S.C.,D.S. Chauhan
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

Notice on behalf of the respondent nos. 1,  and 2  has been accepted by the learned Standing Counsel.

Notice on behalf of the respondent no. 3 has been accepted by Shi D.S. Chauhan, learned counsel for the said respondent.

Notice on behalf of the respondent no. 4 has been accepted by Sri Gautam Baghel and Sri Aditya Singh, learned counsel for the said respondent.

Notice on behalf of the respondent no. 5 has been accepted by Sri Neeraj Singh, learned counsel for the said respondent.

Issue notice to respondent no. 6 by registered speed post A.D. fixing 17th January, 2013.

Prima facie, we are of the opinion that the order impugned is unsustainable in the eyes of law being based on reasons which are shocking and therefore we deem it fit and appropriate to provide that till the next date of listing, the parties shall maintain status quo as on date with regard to properties in question.

No further construction shall be made thereon.

Put up on 17th January, 2013.

Order Date :- 17.12.2013

Priyanka