Bhanu Pratap Singh Yadav Degree ... vs State Of U.P. And 2 Ors.
2014 Latest Caselaw 3940 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 29469 of 2014
 

 
Petitioner :- Bhanu Pratap Singh Yadav Degree College
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- G.C. Dwivedi,Smt. Sandhya Dwivedi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

Heard Sri Sanjai Goswami, who has appeared for the State and Sri G.C. Dwivedi who has appeared for the petitioner.

In pursuance of the order passed by me yesterday i.e. 1.8.2014, Sri Dwivedi has made a request to file supplementary affidavit to verify the facts. He states that this affidavit is required to clarify the situation as the court is under the impression that the petitioner has concealed material facts.

I have considered this request and I reject the same for the reasons that no orders have been passed on merits in this writ petition. The relief that has been claimed cannot be granted in view of the admitted legal position that proceedings for consolidation pursuant to the notification under section 4(2) of the UP Consolidation of Holdings Act have been stayed by this court by the interim order dated 30.12.1999 in WP No. 25702 of 1999.

Since relief prayed for cannot be granted till such time the interim order is vacated or modified. I see no justification to grant any time for clarifying the averments that have been made in the writ petition.

Since I have heard Sri Sanjai Goswami on merits on the issue as indicated in the order passed yesterday (1.8.2014), the orders are reserved.

Order Date :- 2.8.2014

SKS