Jag Mohan vs Commissioner Faizabad Division, ...
2014 Latest Caselaw 2265 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 

 
Case :- MISC. SINGLE No. - 3162 of 2014
 

 
Petitioner :- Jag Mohan
 
Respondent :- Commissioner Faizabad Division, Faizabad & Others
 
Counsel for Petitioner :- Shri Narayan Pandey
 
Counsel for Respondent :- C.S.C.,Azad Khan,Rajesh Pandey
 

 
Hon'ble Akhtar Husain Khan,J.

Heard  learned counsel for the petitioner as well as learned standing counsel. 

It has been argued by learned counsel for the petitioner that in Civil Revision No.217 of 2002 (Jagmohan Verma Vs. Ram Ujagir and others) the parties have been  directed  by revisional court Additional District and Sessions Judge III, Faizabad to maintain status-quo. The subject matter of the said revision as well as of this writ petition is same. Therefore, same order  should be passed by this Court in this writ petition also.

I have considered submission made by the petitioner.  Once order for maintaining status-quo has been passed  by competent court, no further interim order is required by this Court. Hence the application for interim  relief is disposed off accordingly.

Opposite parties may file counter affidavit within four weeks. Rejoinder affidavit may be filed within four weeks thereafter.

List after eight weeks for hearing.   

Order Date :- 11.6.2014

R.U.