Sitaram And Another vs D.D.C. And 12 Others
2016 Latest Caselaw 3715 ALL

Citation : 2016 Latest Caselaw 3715 ALL
Judgement Date : 4 July, 2016

Allahabad High Court

Sitaram And Another vs D.D.C. And 12 Others on 4 July, 2016

Bench: Ram Surat (Maurya)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - B No. - 27509 of 2016
 

 
Petitioner :- Sitaram And Another
 
Respondent :- D.D.C. And 12 Others
 
Counsel for Petitioner :- Sanjay Kumar Pundir
 
Counsel for Respondent :- C.S.C.
 

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

Notice on behalf of respondents -1 and 2 has been accepted by Chief Standing Counsel.

Issue notice to respondents - 3 to 13.

Counsel for the petitioner submits that Sitaram, petitioner-1 was proposed two chaks. By the order of Settlement Officer Consolidation, a third chak on plot no. 257 (area 0.0947 hectare) has been carved out. Chak of Ram Singh, petitioner -2 has also been disturbed by Settlement Officer Consolidation. Thus small chaks have been carved out to the petitioners. Revision has been dismissed without considering the grievance of the petitioners.

The matter requires consideration.

Till the next date of listing, the parties shall maintain status quo with regard to their possession as well as nature of the land in dispute.

Order Date :- 4.7.2016

Rahul /-