Ram Rati & Another vs Krishna Kumar
2013 Latest Caselaw 4424 ALL

Citation : 2013 Latest Caselaw 4424 ALL
Judgement Date : 22 July, 2013

Allahabad High Court

Ram Rati & Another vs Krishna Kumar on 22 July, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 7913 of 2009
 

 
Petitioner :- Ram Rati & Another
 
Respondent :- Krishna Kumar
 
Counsel for Petitioner :- Dhruva Narayana,Anadi Krishna Narayana,Azit Kr. Srivastava
 
Counsel for Respondent :- Sandeep Srivastava,Anubhav Chandra
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the respondent filed a supplementary affidavit annexing the documents to show that the house has been allotted to the petitioner in Kanshi Ram Shahri Awas Yojna in the year 2010 and the possession of the house has also been given still he is not vacating the premises in dispute.

Learned counsel for the petitioner prays for and is granted a week's time to file the reply.

List in the next cause list. Till then, interim order shall continue.

Order Date :- 22.7.2013

Download the LatestLaws.com Mobile App