Revati Prasad vs D.D.C. And 2 Ors.
2014 Latest Caselaw 3985 ALL

Citation : 2014 Latest Caselaw 3985 ALL
Judgement Date : 4 August, 2014

Allahabad High Court

Revati Prasad vs D.D.C. And 2 Ors. on 4 August, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 36062 of 2014
 

 
Petitioner :- Revati Prasad
 
Respondent :- D.D.C. And 2 Ors.
 
Counsel for Petitioner :- Ramesh Chandra Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

Heard Sri Ramesh Chandra Tiwari, learned counsel for the petitioner and the learned standing counsel for the State-Respondents.

The writ petition challenges the order passed by the Deputy Director of Consolidation, Sambhal (the DDC) in a revision arising out of proceedings for allotment of chaks.

It has been submitted by the counsel for the petitioner that the revision has been allowed displacing the petitioner from plot nos. 260 and 262 which are valuable roadside land and his original holding.

The matter requires consideration.

Issue notice to respondent no. 3 by regitered post AD. Steps be taken within a week.

Until further orders, the effect and operation of the impugned order dated 9.4.2014 shall remain stayed.

Order Date :- 4.8.2014

SKS