Anil Kumar And 2 Others vs State Of U.P. Thru Secy. And 4 ...
2013 Latest Caselaw 2337 ALL

Citation : 2013 Latest Caselaw 2337 ALL
Judgement Date : 17 May, 2013

Allahabad High Court

Anil Kumar And 2 Others vs State Of U.P. Thru Secy. And 4 ... on 17 May, 2013

Bench: Sunil Ambwani, Bharat Bhushan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 24749 of 2013
 

 
Petitioner :- Anil Kumar And 2 Others
 
Respondent :- State Of U.P. Thru Secy. And 4 Others
 
Petitioner Counsel :- Ram Raj,Dinesh Kumar Maurya
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Sunil Ambwani,J.

Hon'ble Bharat Bhushan,J.

Learned standing counsel was required to seek instructions. He has produced report dated 13.5.2013, received from the Sub Divisional Magistrate, Badlapur, Jaunpur in which it is stated that the road has been constructed for pubic purpose on the land given by the villagers voluntarily. The petitioner's land has not been affected. A suit for partition is pending between the co-sharers of the bumihdari of the petitioner.

Let a counter be filed, giving the the aforesaid details, within three weeks. Rejoinder affidavit be filed within two weeks thereafter.

List on 30.07.2013.

Order Date :- 17.5.2013

nethra

Supreme Court Judgments

High Court Judgments

Campus Buzz

Library

Legal Education

More

Circulars & Notices

Anil Kumar And 2 Others vs State Of U.P. Thru Secy. And 4 ...
2013 Latest Caselaw 2337 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Anil Kumar And 2 Others vs State Of U.P. Thru Secy. And 4 ...2013 Latest Caselaw 2337 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Anil Kumar And 2 Others vs State Of U.P. Thru Secy. And 4 ...
2013 Latest Caselaw 2337 ALL