Hoti Lal vs D.D.C. And 6 Ors.
2014 Latest Caselaw 4348 ALL

Citation : 2014 Latest Caselaw 4348 ALL
Judgement Date : 12 August, 2014

Allahabad High Court

Hoti Lal vs D.D.C. And 6 Ors. on 12 August, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Case :- WRIT - B No. - 34645 of 2014
 
Petitioner :- Hoti Lal
 
Respondent :- D.D.C. And 6 Ors.
 
Counsel for Petitioner :- S.N. Tripathi,I.P. Singh
 
Counsel for Respondent :- C.S.C.,Mahesh Narain Singh,S.K. Tyagi
 

 
Hon'ble Anjani Kumar Mishra,J.

Supplementary affidavit filed today is taken on record.

Heard counsel for the parties.

It has been submitted that by the impugned order, the petitioner's chak will be of six corners.

This writ petition is being entertained on this short point alone.

Sri SK Tyagi, who has filed caveat on behalf of respondent no. 2 prays and is granted a week's tiome to file counter affidavit. The petitioner will have a week's time thereafter to file rejoinder affidavit.

Issue notice to respondent nos. 3 to 6 by registered post AD. Steps be taken within a week.

List on the date fixed in the notice to be issued to respondent nos. 3 to 6.

Till the next date of listing, the effect and operation of the impugned order dated 2.6.2014 shall remain stayed. It is further provided that in case steps are not taken within the time specified above, the office shall immediately list the case under Chapter 12 Rule 4 of the High Court, Rules.

Order Date :- 12.8.2014

SKS