Rakesh Pratap Singh And 3 Ors. vs Addl. Director Consolidation ...
2014 Latest Caselaw 1951 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 28508 of 2014
 

 
Petitioner :- Rakesh Pratap Singh And 3 Ors.
 
Respondent :- Addl. Director Consolidation (Pravidhik) And 5 Ors.
 
Counsel for Petitioner :- Ganesh Kuamr Verma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

It has been submitted by the learned counsel for the petitioner that order impugned has been passed in a transfer application which was a second transfer application. Dismissal of the earlier transfer application was not disclosed by the contesting respondents and, therefore, the order passed is illegal.

Admit.

Issue notice.

Respondent nos (3 to 6) are represented by Shri R.K. Srivastava.  He prays for and is granted three weeks time to file counter affidavit.

Learned counsel for the petitioner will have two weeks thereafter to file rejoinder affidavit.

Until further orders, the effect and operation of the impugned order  dated 25.2.2014 shall remain stayed. 

Order Date :- 22.5.2014

Priyanka