Dharam Vir Singh vs State Of U.P. And 4 Others
2016 Latest Caselaw 2710 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 16547 of 2016
 
Petitioner :- Dharam Vir Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Sanjai Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Amendment Application No. 164401 of 2016.

Heard.

The petitioner has prayed the following relief:-

"i. issue a writ, order or direction in the nature of writ of quo warranto directing the respondent no.2 and 3, under what authority the respondent no. 4 and 5 are residing in the house no. 445 Type-I, Police Lines, Allahabad while the petitioner is legally allottee of the said house pursuant to the order dated 23.01.2015 passed by respondent no.2."

Today, he has filed an amendment application to delete the said prayer.

The amendment application is allowed. Learned counsel for the petitioner may carry out the necessary correction in the prayer clause of the writ petition.

Order Date :- 17.5.2016

AU

Case :- WRIT - A No. - 16547 of 2016

Petitioner :- Dharam Vir Singh

Respondent :- State Of U.P. And 4 Others

Counsel for Petitioner :- Sanjai Singh

Counsel for Respondent :- C.S.C.

Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel has produced the original record which indicates that the houses have been not been allotted on the basis of first come first serve. Large number of applicants have not been allotted the house on the ground of defective application.

Let an affidavit be filed by the authority concerned within three days.

Put up this case on 20.05.2016 as supplementary fresh. The original record will again be produced on the next date to assist the court.

Order Date :- 17.5.2016

AU