Pramod Kumar Katiyar And Another vs State Of U.P. And 5 Others
2014 Latest Caselaw 6464 ALL

Citation : 2014 Latest Caselaw 6464 ALL
Judgement Date : 15 September, 2014

Allahabad High Court

Pramod Kumar Katiyar And Another vs State Of U.P. And 5 Others on 15 September, 2014

Bench: Amreshwar Pratap Sahi, Vivek Kumar Birla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 49513 of 2014
 

 
Petitioner :- Pramod Kumar Katiyar And Another
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- A.P. Tewari,O.P. Katiyar
 
Counsel for Respondent :- C.S.C.,A.P. Srivastava
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Vivek Kumar Birla,J.

The petitioners contend that the administration has failed to remove the encroachments.

Learned Standing Counsel has accepted notice for the respondent nos. 1, 5 and 6. The notice on behalf of respondent nos. 2, 3 and 4 has been accepted by Shri A.P. Srivastava. Let them file a counter affidavit within three weeks. List thereafter.

The issuance of notice to other private respondents shall be considered after the aforesaid affidavits are filed.

Order Date :- 15.9.2014

RKP

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