Smt. Ansa Devi vs D.D.C. And 6 Others
2014 Latest Caselaw 1368 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 24558 of 2014
 

 
Petitioner :- Smt. Ansa Devi
 
Respondent :- D.D.C. And 6 Others
 
Counsel for Petitioner :- Naveen Kr. Srivastava
 
Counsel for Respondent :- C.S.C.,Mahesh Narain Singh,Surendra Pratap Singh
 

 
Hon'ble Anjani Kumar Mishra,J.

After having heard Shri Ram Nath, holding brief of Shri Naveen Kumar Srivastava, learned counsel for the petitioner and, Shri S.P. Singh, who appears for the respondent no. 4,  I am prima facie of the view, that the order impugned passed by the Deputy Director of  Consolidation calls for interference. 

Shri S.P. Singh, has further conceded that, it is a fit case for being remanded for reconsidering the grievance of the parties.

However, the writ petition cannot be disposed of finally in view of the fact that two private respondents, namely, respondent nos. 5 and 6 are neither served nor haveput in appearance. 

Under the circumstances, the matter is being adjourned for a week to enable the parties to make an attempt to ensure that the said respondents are represented so that the writ petition can be disposed of finally.

Put up as fresh on 12th May, 2014.

Order Date :- 30.4.2014

Priyanka