Rajnish & 14 Others vs Additional Commissioner Meerut ...
2015 Latest Caselaw 1291 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- WRIT - C No. - 38699 of 2015
 

 
Petitioner :- Rajnish & 14 Others
 
Respondent :- Additional Commissioner Meerut Division & 5 Others
 
Counsel for Petitioner :- Yogesh Kumar Singh,K.R. Sirohi
 
Counsel for Respondent :- C.S.C.,Mahesh Narain Singh
 

 
Hon'ble Yashwant Varma,J.

Heard Sri K.R. Sirohi, learned Senior Counsel appearing in support of this petition, learned Standing Counsel as well as Sri Mahesh Narain Singh who has appeared for the respondent No. 3.

Sri Singh, learned Senior Counsel has contended that the Asamai Lease granted to the petitioner in 1967 would not stand eclipsed or curtailed by virtue of the amended provisions of Section 176A which came into force pursuant to a notification on 1.11.1975.

Matter requires consideration.

Issue notice to respondents 4, 5 and 6 returnable within six weeks.

All the noticed respondents shall file their replies on this petition within the above period.

Post this matter on the expiry of the six weeks before the appropriate Court.

In the meanwhile, status quo as on date in respect of the area in question shall be maintained.

Order Date :- 15.7.2015

Arun K. Singh