Smt. Harbiri Kadan And Another vs D.D.C., Muzaffarnagar And 2 ...
2014 Latest Caselaw 3090 ALL

Citation : 2014 Latest Caselaw 3090 ALL
Judgement Date : 14 July, 2014

Allahabad High Court

Smt. Harbiri Kadan And Another vs D.D.C., Muzaffarnagar And 2 ... on 14 July, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 35708 of 2014
 

 
Petitioner :- Smt. Harbiri Kadan And Another
 
Respondent :- D.D.C., Muzaffarnagar And 2 Others
 
Counsel for Petitioner :- Jai Sing,Aaqib Yunus
 
Counsel for Respondent :- C. S. C.
 

 
Hon'ble Anjani Kumar Mishra,J.

It has been submitted by the learned counsel for the petitioner that the village in question has been notified both under Section 48 of the Land Revenue Act as also under Section 4 of the U.P. Consolidation of Holdings Act.

To a large extent, proceedings under these two notifications are similar in nature. Both the Acts provide separate forums but similar proceedings are drawn. As such there is a distinct possibility of two conflicting orders being passed by separate competent authorities.

In view of the above, the learned Standing Counsel is directed to obtain instructions in the matter by the next date fixed.

Put up as fresh on 28th July, 2014.

Order Date :- 14.7.2014

Priyanka

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Smt. Harbiri Kadan And Another vs D.D.C., Muzaffarnagar And 2 ...
2014 Latest Caselaw 3090 ALL

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Smt. Harbiri Kadan And Another vs D.D.C., Muzaffarnagar And 2 ...2014 Latest Caselaw 3090 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Smt. Harbiri Kadan And Another vs D.D.C., Muzaffarnagar And 2 ...
2014 Latest Caselaw 3090 ALL