Parshuram vs Addl. Collector /D.D.C. And 3 Ors.
2014 Latest Caselaw 1560 ALL

Citation : 2014 Latest Caselaw 1560 ALL
Judgement Date : 6 May, 2014

Allahabad High Court

Parshuram vs Addl. Collector /D.D.C. And 3 Ors. on 6 May, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 24277 of 2014
 

 
Petitioner :- Parshuram
 
Respondent :- Addl. Collector /D.D.C. And 3 Ors.
 
Counsel for Petitioner :- M.P. Tiwari
 
Counsel for Respondent :- C.S.C.,Rajesh Yadav
 

 
Hon'ble Anjani Kumar Mishra,J.

As prayed by the learned counsel for the caveator, put up as fresh on 14th May, 2014 to enable him to comply with the order dated 29.4.2014.

It is made clear that no further adjournment shall be granted and the order shall be passed on the basis of material available on record on that date.

It is further provided that the parties shall maintain status quo and no constructions shall be raised over the land in dispute by either of them.

Order Date :- 6.5.2014

Priyanka

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