Mohammad Imran vs D.D.C. And 2 Ors.
2014 Latest Caselaw 4331 ALL

Citation : 2014 Latest Caselaw 4331 ALL
Judgement Date : 12 August, 2014

Allahabad High Court

Mohammad Imran vs D.D.C. And 2 Ors. on 12 August, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 38334 of 2014
 

 
Petitioner :- Mohammad Imran
 
Respondent :- D.D.C. And 2 Ors.
 
Counsel for Petitioner :- Ayub Khan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

It has been submitted by the counsel for the petitioner that the Deputy Director of Consolidation, Sambhal (the DDC) has passed the order on the ground that plot no. 327 is valuable roadside land.

Relying upon a map filed with the petition, it is submitted that the land of chak no. 174 is situate between the plot no. 327 and the road and therefore the basis of the impugned order is factually incorrect.

Issue notice to respondent nos. 2 and 3 by registered post AD. Steps be taken within a week.

Until further orders of this Court, the effect and operation of the impugned order dated 21.12.2013 passed by the Deputy Director of Consolidation, Sambhal shall remain stayed if not already given effect to on the spot.

Order Date :- 12.8.2014

SKS