Raja Ram vs The D.D.C. And 8 Ors.
2014 Latest Caselaw 2052 ALL

Citation : 2014 Latest Caselaw 2052 ALL
Judgement Date : 26 May, 2014

Allahabad High Court

Raja Ram vs The D.D.C. And 8 Ors. on 26 May, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Case :- WRIT - B No. - 29277 of 2014
 
Petitioner :- Raja Ram
 
Respondent :- The D.D.C. And 8 Ors.
 
Counsel for Petitioner :- Ramendra Asthana
 
Counsel for Respondent :- C.S.C.,Arun Kumar Srivastava,Desh Raj Singh
 

 
Hon'ble Anjani Kumar Mishra,J.

Heard Shri Ramendra Asthana, learned counsel for the petitioner and Shri Desh Raj Singh, who appears for the respondent no. 3.

The writ petition arises out of proceedings for allotment of chak. The Deputy Director of Consolidation (DDC) has modified chak of the petitioner without adverting to the case of the petitioner and without considering the reasoning recorded by the Settlement Officer, Consolidation (SOC) while allowing the appeal of the petitioner.

Matter requires consideration.

Issue notice to the respondent nos. (4 to 8) by registered post A.D.

Steps may be taken within a week.

List on the date fixed in the notice.

Shri D.R. Singh, learned counsel for the respondent no. 3 may file counter affidavit within four weeks.

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 22.2.2014 shall remain stayed.

Order Date :- 26.5.2014

Priyanka