Smt. Kusum Tiwari And 2 Others vs D.D.C. And 11 Others
2014 Latest Caselaw 1425 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Case :- WRIT - B No. - 20392 of 2014
 
Petitioner :- Smt. Kusum Tiwari And 2 Others
 
Respondent :- D.D.C. And 11 Others
 
Counsel for Petitioner :- A.K. Malviya
 
Counsel for Respondent :- C.S.C.,S.P. Shukla
 

 
Hon'ble Anjani Kumar Mishra,J.

Civil Misc. Recall Application No. 141906 of 2014

Heard Shri A.K. Malviya, learned counsel for the petitioner, who has filed a recall application, and Shri Satya Prakash Shukla, who has filed caveat on behalf of the respondent no. 4, Santosh Kumar.

I have also perused the affidaivt filed in support of the recall application.  Upon a consideration of the said averments as also the submission of the learned counsel for the parties the order dated 9.4.2014 is recalled, and the writ petition is restored to its original number.

Order Date :- 1.5.2014

Priyanka

.

Case :- WRIT - B No. - 20392 of 2014

Petitioner :- Smt. Kusum Tiwari And 2 Others

Respondent :- D.D.C. And 11 Others

Counsel for Petitioner :- A.K. Malviya

Counsel for Respondent :- C.S.C.,S.P. Shukla

Hon'ble Anjani Kumar Mishra,J.

Civil Misc. Amendment Application No. 141886 of 2014

Learned counsel for the respondent no. 4 prays for and is granted ten days time to file counter affidavit.

Learned counsel for the petitioner will have three days time thereafter to file rejoinder affidavit.

Order Date :- 1.5.2014

Priyanka

Case :- WRIT - B No. - 20392 of 2014

Petitioner :- Smt. Kusum Tiwari And 2 Others

Respondent :- D.D.C. And 11 Others

Counsel for Petitioner :- A.K. Malviya

Counsel for Respondent :- C.S.C.,S.P. Shukla

Hon'ble Anjani Kumar Mishra,J.

Put up in the additional cause list on 15th May, 2014.

Learned counsel for the parties are directed to maintain status qua as regards nature and possession over the land in question.

Order Date :- 1.5.2014

Priyanka