Kanhaiya Lal & 5 Others vs State Of U.P. & 5 Others
2014 Latest Caselaw 7352 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 46501 of 2014
 

 
Petitioner :- Kanhaiya Lal & 5 Others
 
Respondent :- State Of U.P. & 5 Others
 
Counsel for Petitioner :- Rajesh Kumar Pal,H.K. Singh
 
Counsel for Respondent :- C.S.C.,J. Nagar,Pratik J. Nagar
 

 
Hon'ble Dinesh Maheshwari,J.

Hon'ble Satyendra Singh Chauhan,J.

Having regard to the circumstances of the case, before passing any other order in the matter,  particularly as regards the prayer for interim relief, it appears proper to obtain a report on the present position at the site.

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Hence, the Sub. Divisional Magistrate and the Tehsildar of the concerned area of Tehsil Raja Talab, District Varanasi  are required to carry out an inspection of the site in question and submit the report, particularly as regards the factum of possession at the land in question as also the standing crops thereat, if any. The petitioners may also be informed of the date and time of the inspection for the purpose of compliance of this order.

Learned Standing Counsel  would be expected to inform the concerned authorities for adequate compliance  of the requirement of this  order and to obtain the necessary report from the concerned  authorities for submission before the Court on the next date.

List this matter on 14.10.2014.

Order Date :- 9.10.2014

M.A.A.

(Satyendra Singh Chauhan,J.)  (Dinesh Maheshwari, J.)