Ekram Singh vs State Of U.P. And 9 Others
2016 Latest Caselaw 6692 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 51787 of 2016
 

 
Petitioner :- Ekram Singh
 
Respondent :- State Of U.P. And 9 Others
 
Counsel for Petitioner :- M.N. Singh
 
Counsel for Respondent :- C.S.C.,Amresh Singh
 

 
Hon'ble Ashwani Kumar Mishra,J.

It is stated that once it has been declared under the appropriate proceeding that there is no surplus land available at the hand of the petitioner, the allotment made ought not to have been cancelled.

Matter requires consideration.

Notices on behalf of respondent nos.1, 2 and 3 have been accepted by learned Standing Counsel, whereas Sri Amresh Singh appears for the respondent no. 4.

Issue notice to respondent nos.5 to 10. Steps be taken by registered speed post, within a week.

All the respondents may file counter affidavit within six weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter. 

Till the next date of listing, parties shall maintain status-quo with regard to nature and possession of the property in question, as it exists today.

Order Date :- 26.10.2016

Vinod.