Deen Dayal vs D.D.C., Moradabad And 2 Others
2014 Latest Caselaw 4267 ALL

Citation : 2014 Latest Caselaw 4267 ALL
Judgement Date : 11 August, 2014

Allahabad High Court

Deen Dayal vs D.D.C., Moradabad And 2 Others on 11 August, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Case :- WRIT - B No. - 39252 of 2014
 
Petitioner :- Deen Dayal
 
Respondent :- D.D.C., Moradabad And 2 Others
 
Counsel for Petitioner :- Kripa Shanker Yadav,Ajay Kumar Sharma
 
Counsel for Respondent :- C.S.C.,Lalit Kumar
 

 
Hon'ble Anjani Kumar Mishra,J.

Counsel for the petitioner is permitted to implead the necessary parties in the writ petition during the course of the day.

Heard Sri Ajay Kumar Sharma, learned counsel for the petitioner and Sri Lalit Kumar, who has filed caveat on behalf of respondent no. 3.

It has been submitted by the counsel for the petitioner that by the impugned order, his chak has been modified without adverting to his case. Moreover, by the modification made, area of plot No. 1095 which was the largest original holding of the petitioner and whereon existed his private source of irrigation has been substantially reduced.

Matter requires scrutiny.

Issue notice to the newly added respondents by registered post AD. Steps be taken within 10 days.

Counsel for the respondent no. 3 prays and is granted three weeks' time to file counter affidavit. Two weeks' thereafter is granted to the petitioner to file rejoinder affidavit.

List on the date fixed in the notice to be issued to the newly impleaded respondents.

Until further orders of this Court, the effect and operation of the impugned order dated 19.5.2014 passed by the Deputy Director of Consolidation, Moradabad shall remain stayed.

Order Date :- 11.8.2014

SKS