Jahir Singh And Another vs District Deputy Director Of ...
2014 Latest Caselaw 2105 ALL

Citation : 2014 Latest Caselaw 2105 ALL
Judgement Date : 28 May, 2014

Allahabad High Court

Jahir Singh And Another vs District Deputy Director Of ... on 28 May, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 26430 of 2014
 

 
Petitioner :- Jahir Singh And Another
 
Respondent :- District Deputy Director Of Consolidation And 4 Ors.
 
Counsel for Petitioner :- Vishnu Sharan Singh,Vishwajeet Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

Certain statements of the fact made in the impugned order by the Deputy Director of Consolidation have not all been challenged or disputed in the writ petition. When confronted with this fact, Shri V.S. Singh, learned counsel for the petitioner, seeks time to file a supplementary affidavit. Time prayed for, is granted.

List on 19th July, 2014.

Order Date :- 28.5.2014

Priyanka

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