Anil Kumar Singh vs Deputy Director Of Consolidation ...
2016 Latest Caselaw 345 ALL

Citation : 2016 Latest Caselaw 345 ALL
Judgement Date : 11 March, 2016

Allahabad High Court

Anil Kumar Singh vs Deputy Director Of Consolidation ... on 11 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- CONSOLIDATION No. - 5157 of 2016
 

 
Petitioner :- Anil Kumar Singh
 
Respondent :- Deputy Director Of Consolidation Hardoi And Ors.
 
Counsel for Petitioner :- Anurag Shukla
 
Counsel for Respondent :- C.S.C.,Mohammad Saqib Siddiqui,Yogendra Nath Yadav
 

 
Hon'ble Ritu Raj Awasthi,J.

Md. Saqib Siddiqui, learned counsel appearing for opposite party no. 2 has raised objection that all the necessary persons, who were before the Revisional Court, have not been impleaded in the instant writ petition.

Learned counsel for petitioner prays for and is granted three days' time to file appropriate application for impleading all the necessary parties.

List next week, as fresh.

Order Date :- 11.3.2016

Santosh/-

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