Satya Narayan And 2 Ors. vs State Of U.P. And 3 Ors.
2014 Latest Caselaw 4217 ALL

Citation : 2014 Latest Caselaw 4217 ALL
Judgement Date : 8 August, 2014

Allahabad High Court

Satya Narayan And 2 Ors. vs State Of U.P. And 3 Ors. on 8 August, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 29439 of 2014
 

 
Petitioner :- Satya Narayan And 2 Ors.
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Tripathi B.G. Bhai
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

By the order dated 27.5.2014, the learned standing counsel was directed to obtain instructions in the matter. The instructions was duly received and a copy whereof was taken on record while granting time to the counsel for the petitioner to obtain instructions from his client as the instructions received by the Standing Counsel indicated that final map has been prepared in compliance with the direction contained in the order dated 10.52010 passed in WP No. 3488. of 2010; Satya Narain and others Vs. State of UP and others.

Today when the case was taken up, the counsel for the respondents states that he wants time to file objection.

Under the circumstances, learned standing counsel is granted three weeks' time to file counter affidavit as per the instructions received. The petitioner will have two weeks therafter to file rejoinder affidavit.

List thereafter.

Order Date :- 8.8.2014

SKS