Dinesh vs Deputy Director Of ...
2016 Latest Caselaw 4049 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - B No. - 27931 of 2016
 

 
Petitioner :- Dinesh
 
Respondent :- Deputy Director Of Consolidation, Sonbhadra And 4 Others
 
Counsel for Petitioner :- Sudeep Dwivedi
 
Counsel for Respondent :- C.S.C.,Krishna Kumar Chaurasia
 

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

Notice on behalf of respondents -1 to 3  has been accepted by Chief Standing Counsel and on behalf of respondent -4 has been accepted by Sri Krishna Kumar Chaurasia.

Issue notice to respondent-5.

List on the date fixed in the notice. 

The respondents are granted one month's time to file counter affidavit. Rejoinder affidavit may be filed till the next date of listing. 

Counsel for the petitioner submits that plot no. 126/9, 126/10, 126/13 and 126/14 were the original holding of the petitioner. These plots adjoin the canal. However, the chak which has been allotted to the petitioner is away from canal. But the grievance of the petitioner has not been considered by the consolidation authorities. 

The matter requires consideration.

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

Order Date :- 11.7.2016

Rahul /-