Gokaran vs D.D.C. And Another
2014 Latest Caselaw 3987 ALL

Citation : 2014 Latest Caselaw 3987 ALL
Judgement Date : 4 August, 2014

Allahabad High Court

Gokaran vs D.D.C. And Another on 4 August, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Case :- WRIT - B No. - 39840 of 2014
 
Petitioner :- Gokaran
 
Respondent :- D.D.C. And Another
 
Counsel for Petitioner :- Prabhakar Singh,H.M.B. Sinha
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

Heard Sri Prabhakar Singh, learned counsel for the petitioner and Sri H.M.B. Sinha, who has filed caveat on behalf of respondent no. 2.

It has been contended by the counsel for the petitioner that the Deputy Director of Consolidation has recorded in the impugned order that the earlier restoration application had been dismissed on merits after hearing the parties. He has yet proceeded to pass orders which amounts to reviewing the earlier orders, which power he does not possess under the Act.

The matter requires consideration.

The counsel for respondent no. 2 prays and is granted three weeks' time to file counter affidavit. The petitioner will have two weeks thereafter to file rejoinder affidavit.

Until further orders of this Court, the effect and operation of the impugned order dated 3.7.2014 passed by the Deputy Director of Consolidation, Bareily (Respondent no. 1) shall remain stayed.

Order Date :- 4.8.2014

SKS