Prabhawati vs Settlement Officer ...
2015 Latest Caselaw 793 ALL

Citation : 2015 Latest Caselaw 793 ALL
Judgement Date : 29 May, 2015

Allahabad High Court

Prabhawati vs Settlement Officer ... on 29 May, 2015

Bench: Ram Surat (Maurya)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- WRIT - B No. - 33439 of 2015
 

 
Petitioner :- Prabhawati
 
Respondent :- Settlement Officer Consolidation And 4 Others
 
Counsel for Petitioner :- S.C. Tripathi
 
Counsel for Respondent :- C.S.C.
 

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

In spite of the order of the High Court dated 21.5.2012, the demarcation as well as delivery of possession over the confirmed chak of the petitioner has not been made.

Put up as fresh on 6th July, 2015.

Learned Standing counsel shall obtain instructions as to why the demarcation of chak and delivery of possession has not been made over confirmed chak. In case there is no interim order from any higher court, then Settlement Officer, Consolidation shall ensure demarcation and delivery of possession before 30.6.2015

Order Date :- 29.5.2015

Ashish Pd.

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