Manga And 2 Ors. vs D.D.C. And 14 Ors.
2014 Latest Caselaw 3342 ALL

Citation : 2014 Latest Caselaw 3342 ALL
Judgement Date : 18 July, 2014

Allahabad High Court

Manga And 2 Ors. vs D.D.C. And 14 Ors. on 18 July, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 35971 of 2014
 

 
Petitioner :- Manga And 2 Ors.
 
Respondent :- D.D.C. And 14 Ors.
 
Counsel for Petitioner :- Arjun Singhal
 
Counsel for Respondent :- C.S.C.,P.S. Pundir
 

 
Hon'ble Anjani Kumar Mishra,J.

Heard Shri Arjun Singhal, learned counsel for the petitioner and Shri P.S, Pundir who has filed caveat on behalf of respondent no. 15. He prays for and is granted two weeks time to file counter affidavit.

Learned counsel for the petitioner will have two weeks thereafter to file rejoinder affidavit.

Issue notice to respondent nos. 2 to 14 by registered post A.D.

Until further orders, the parties are directed to maintain status quo as regards nature and possession over the property in dispute. It is further provided that the parties shall not created any third party rights therein.

List on the date fixed in the notices to be issued to the respondents 2 to 14.

Order Date :- 18.7.2014

Priyanka