Ram Awatar And 4 Ors. vs D.D.C. And 12 Ors.
2014 Latest Caselaw 3548 ALL

Citation : 2014 Latest Caselaw 3548 ALL
Judgement Date : 23 July, 2014

Allahabad High Court

Ram Awatar And 4 Ors. vs D.D.C. And 12 Ors. on 23 July, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 37731 of 2014
 

 
Petitioner :- Ram Awatar And 4 Ors.
 
Respondent :- D.D.C. And 12 Ors.
 
Counsel for Petitioner :- Krishna Kumar Chaurasiya
 
Counsel for Respondent :- C.S.C .
 

 
Hon'ble Anjani Kumar Mishra,J.

Issue notice to respondent nos. 4 to 14 by registered post A.D.

Steps within ten days.

Relying upon the averments made in paragraph 11 of the writ petition, it has been submitted by the learned counsel for the petitioner that a square chak proposed to him was modified resulting in a "L" shape chak order passed by the Consolidation Officer. The consequential appeal and revision have been dismissed without adverting to this aspect of the matter on considerations.

Until further orders, the petitioner shall not be dispossessed from his original holding in case, he is has not already been dispossessed in pursuance of the allotments made by the Consolidation Authorities.

Order Date :- 23.7.2014

Priyanka