Ganesh Prasad vs Dy. Director Of Consolidation, ...
2016 Latest Caselaw 1161 ALL

Citation : 2016 Latest Caselaw 1161 ALL
Judgement Date : 1 April, 2016

Allahabad High Court

Ganesh Prasad vs Dy. Director Of Consolidation, ... on 1 April, 2016

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - B No. - 24670 of 2006
 

 
Petitioner :- Ganesh Prasad
 
Respondent :- Dy. Director Of Consolidation, Ballia & Others
 
Counsel for Petitioner :- Santosh Srivastava,Karuna Srivastava
 
Counsel for Respondent :- C.S.C.,Rahul Sahai
 

 
Hon'ble Sudhir Agarwal,J.

1. Respondents no. 2 and 3 are represented through Sri Rahul Sahai, Advocate, hence no notice need be issued to them. Let fresh steps be taken for service upon respondents no. 4 to 30 by registered post A.D. as well as Courier as approved by Office Memorandum dated 15.12.2015 under Order V, Rule 9 (3) C.P.C. returnable at an early date.

2. Steps be taken within ten days.

Order Date :- 1.4.2016

Pravin

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