Rakesh And 5 Ors. vs The D.D.C. And 6 Ors.
2014 Latest Caselaw 2890 ALL

Citation : 2014 Latest Caselaw 2890 ALL
Judgement Date : 10 July, 2014

Allahabad High Court

Rakesh And 5 Ors. vs The D.D.C. And 6 Ors. on 10 July, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 34953 of 2014
 

 
Petitioner :- Rakesh And 5 Ors.
 
Respondent :- The D.D.C. And 6 Ors.
 
Counsel for Petitioner :- Rajesh Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

The dispute in the writ petition relates to plot no. 1463/2 which was entered as banjar land. It is the case of the petitioner that he has established as his manurepits over this land and this is the sole basis of his claim.

This land was valued at this instance of the Gram Pradhan and has been allotted in the chak of the contesting respondent. Learned counsel for the petitioner is not in a position to state as to whether any land has been reserved for manurepits in the unit.

Learned counsel for the petitioner prays for and is granted a weeks time to file supplementary affidavit bringing this fact on record as to whether any land has been reserved for the use of manurepits.

List thereafter.

Order Date :- 10.7.2014

Priyanka