Indrapal Singh And 8 Ors. vs D.D.C. And 8 Ors.
2014 Latest Caselaw 3774 ALL

Citation : 2014 Latest Caselaw 3774 ALL
Judgement Date : 30 July, 2014

Allahabad High Court

Indrapal Singh And 8 Ors. vs D.D.C. And 8 Ors. on 30 July, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 25401 of 2014
 

 
Petitioner :- Indrapal Singh And 8 Ors.
 
Respondent :- D.D.C. And 8 Ors.
 
Counsel for Petitioner :- Dinesh Tiwari,V. Singh
 
Counsel for Respondent :- C.S.C.,Anil Tiwari,Gopal Srivastava
 

 
Hon'ble Anjani Kumar Mishra,J.

By the order dated 22.5.2014, learned standing counsel had been directed to obtain records of certain cases which find mention in the order itself. However, on 10.7.2014 this writ petition was directed to be listed after three weeks.

It transpires that subsequently another writ petition was filed against the same impugned order being WP No. 35220 of 2014, wherein an order was passed to put up alogwith the instant writ petition on 23.7.2014 as fresh. It is, therefore, in pursuance of the order dated 11.7.2014, this matter was again placed alongwith connected WP No. 35220 of 2014 on 23.7.2014. On this date, again the learned standing counsel was directed to obtain the records as directed in the order dated 22.5.2014.

Today when the case was taken up, it transpires that the records that have been summoned have not yet been received. Learned standing counsel has produced a fax letter in this regard . It emerges that this fax was sent today itself as is clear from the confirmation report which has been generated on the transmission by the fax machine. The standing counsel also states that the earlier communication was sent on 29.5.2014.

In view of the fact that sufficient time has, not elapsed, the matter is being adjourned for one last time. The standing counsel may indicate to the authorities concerned by fax again about the order passed today. He may also inform the authorities including the District Deputy Director of Consolidation through Collector, Jaunpur to ensure that the records submitted before this Court may be made available by the next date. In case record is not available on that date, the Collector/District Deputy Director of Consolidation, Jaunpur shall appear personally alongwith his affidavit explaining the reason why the records have not been produced.

Put up this case on 12.8.2014 in the additional cause list.

Interim protection granted to the petitioner shall continue till the next date of listing.

Order Date :- 30.7.2014

SKS