Sultan Singh & 3 Others vs State Of U.P. & 5 Others
2014 Latest Caselaw 4367 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?1Court No. - 21
 

 
Case :- WRIT - C No. - 42176 of 2014
 

 
Petitioner :- Sultan Singh & 3 Others
 
Respondent :- State Of U.P. & 5 Others
 
Counsel for Petitioner :- Ms. Sufia Saba,Abdul Majeed
 
Counsel for Respondent :- C.S.C.,Satish Mandhyan
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the petitioners.

Even though in this case no counter affidavit had been called for yet the learned counsel for the respondent no.5 has filed a counter affidavit clearly stating therein that Section 6  Notification has been published and this fact has been incorrectly stated in paragraph 8 of the writ petition.

Sri B.D. Mandhyan, learned counsel for the respondent no.5 has also invited the attention of the Court to the orders in a writ petition founded on similar set of facts having been dismissed by a Division Bench of this Court on 11.04.2014 being Writ Petition No.12834 of 2013. A photo copy of the said judgemnet has been handed over to the learned counsel for the petitioners in the Court.

Learned counsel for the petitioners prays for and is granted a week's time to enable her to file a rejoinder affidavit.

Put up on Tuesday i.e. 19.08.2014.

Order Date :- 13.8.2014

Ajay