Hoti Lal vs D.D.C. And 6 Ors.
2014 Latest Caselaw 3173 ALL

Citation : 2014 Latest Caselaw 3173 ALL
Judgement Date : 15 July, 2014

Allahabad High Court

Hoti Lal vs D.D.C. And 6 Ors. on 15 July, 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.

Learned counsel for the parties are directed to file the chak map depicting the position on the spot in pursuance of the impugned order.

Put up as fresh on 24th July, 2014.

In case, either of the parties applies for the chak map the Consolidation Authorities had directed to supply a copy of the same forthwith.

Order Date :- 15.7.2014

Priyanka

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