Dinesh Chandra Pandey And 13 ... vs Dy. Director Of Consolidation ...
2015 Latest Caselaw 785 ALL

Citation : 2015 Latest Caselaw 785 ALL
Judgement Date : 29 May, 2015

Allahabad High Court

Dinesh Chandra Pandey And 13 ... vs Dy. Director Of Consolidation ... on 29 May, 2015

Bench: Ram Surat (Maurya)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- WRIT - B No. - 31753 of 2015
 

 
Petitioner :- Dinesh Chandra Pandey And 13 Others
 
Respondent :- Dy. Director Of Consolidation Varanasi And 36 Others
 
Counsel for Petitioner :- A.K. Singh,S.N. Singh
 
Counsel for Respondent :- C.S.C.,Manoj Kumar Yadav
 

 
Hon'ble Ram Surat Ram (Maurya),J.

(C.M.Application No. 193380 of 2015)

By the order dated 26.5.2015, notices have been issued to respondents no.4 to 37.

Learned counsel for the petitioner has filed an application stating therein that the respondents no.4 to 37 are proforma respondents. Only State of U.P. and the Gaon Sabha are the contesting respondents.

Accordingly in the order dated 26.5.2015, the sentence "issue notice to respondents no.4 to 37" shall be read as deleted.

Accordingly correction application is allowed.

Order Date :- 29.5.2015

Ashish Pd.