Lala Yadav vs Kandhayee Lal
2016 Latest Caselaw 4045 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2910 of 2016
 

 
Petitioner :- Lala Yadav
 
Respondent :- Kandhayee Lal
 
Counsel for Petitioner :- Sharda Vishwakarma,Awadhesh Kumar Sharma
 

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

Civil Misc. Stay Extension Application No. 186313 of 2016

This writ petition was disposed of by order dated 28.4.2016 with the following direction :-

"Without entering into the controversy involved in the petition, the petition is disposed of with direction to the Civil Judge (Junior Division), East, Allahabad to pass a suitable order on the application for interim injunction filed in Suit No. 671 of 2016 either on the next date fixed in the case or if for any reason the case is adjourned on that day, then within a period of three weeks thereafter.

For a period of one month the construction of the petitioner shall not be demolished."

It has been stated by the counsel for the applicant that the court of Civil Judge, (Junior Division), East, Allahabad was lying vacant as such in compliance of the order passed by this Court dated 28.4.2016 nothing could be done in the matter before the court below.

Now the Presiding Officer is holding the court. In such circumstances, the Presiding Officer is directed to comply with the order passed by this Court dated 28.4.2016 within the time limit fixed by this Court in the aforesaid order.

For a period of one month from today, the interim order dated 28.4.2016 restraining to demolish the construction of the petitioner, shall continue.

The application is allowed.

Order Date :- 11.7.2016

Rahul /-