Smt. Kewala Patti vs D.M. Sant Ravidas Nagar And 2 ...
2015 Latest Caselaw 4172 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Case :- WRIT - C No. - 62516 of 2015
 
Petitioner :- Smt. Kewala Patti
 
Respondent :- D.M. Sant Ravidas Nagar And 2 Others
 
Counsel for Petitioner :- Hari Mohan Srivastava
 
Counsel for Respondent :- C.S.C.,Ram Babu Yadav
 

 
Hon'ble Abhinava Upadhya,J.

Learned Standing Counsel represents respondents no. 1 and 2. Sri R.B.Yadav, learned counsel has put in appearance on behalf of the respondent no.3, Gaon Sabha.

Issue notice to the newly impleaded respondents no. 4 to 7, for which steps shall be taken within a week.

The respondents may file counter affidavit within three weeks.

List thereafter.

Order Date :- 17.11.2015

Lbm/-

Civil Misc. Impleadment Application No. 386304 of 2015

IN

Case :- WRIT - C No. - 62516 of 2015

Petitioner :- Smt. Kewala Patti

Respondent :- D.M. Sant Ravidas Nagar And 2 Others

Counsel for Petitioner :- Hari Mohan Srivastava

Counsel for Respondent :- C.S.C.,Ram Babu Yadav

Hon'ble Abhinava Upadhya,J.

This application be placed on record.

This is an application for impleading the allottees as respondents in the array of the parties. The application is allowed. Let necessary incorporation be made in the array of the parties during the course of the day.

Order Date :- 17.11.2015

Lbm/-