Sri Islam & Others vs Addl. Commissioner, Meerut & ...
2013 Latest Caselaw 3413 ALL

Citation : 2013 Latest Caselaw 3413 ALL
Judgement Date : 1 July, 2013

Allahabad High Court

Sri Islam & Others vs Addl. Commissioner, Meerut & ... on 1 July, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - C No. - 21403 of 1998
 

 
Petitioner :- Sri Islam & Others
 
Respondent :- Addl. Commissioner, Meerut & Others
 
Counsel for Petitioner :- M.Islam,Harsh Narayan Sharma,M.K. Rajvanshi,N.C. Rajvanshi,N.I.Jafri,Vijay Bahadur Khare
 
Counsel for Respondent :- C.S.C.,D.D.Chauhan,Madhusudan Dikshit,N.K. Sharma,Shyam Lal Misra,V.K. Singh,Virendra Kumar
 

 
Hon'ble Rajes Kumar,J.

Learned Standing Counsel states that the report of the District Magistrate has been filed along with an affidavit on 29.5.2013. The same is not on record. Office is directed to place the same on record.

Sri V.B. Khare, learned counsel for the petitioners prays for and is granted 10 days' time to file reply to the report.

Learned Standing Counsel informs that now Sri Manu Singh is the counsel for the Gaon Sabha.

List on 15.7.2013 showing the name of Sri Manu Singh as counsel for the Gaon Sabha.

Order Date :- 1.7.2013

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2013 Latest Caselaw 3413 ALL

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2013 Latest Caselaw 3413 ALL