Teji & Ors vs State Of U.P Thru Prin Secy Revenue ...
2017 Latest Caselaw 8071 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- P.I.L. CIVIL No. - 28238 of 2017
 

 
Petitioner :- Teji & Ors
 
Respondent :- State Of U.P Thru Prin Secy Revenue Lko & Ors
 
Counsel for Petitioner :- Daya Shanker Tripathi,Ishwar Chandra
 
Counsel for Respondent :- C.S.C,Yogendra Nath Yadav
 

 
Hon'ble Rajnish Kumar,J.

In compliance of the order dated 14.12.2017 Smt. Neha Jain, Sub Divisional Magistrate, Sadar, Lucknow, opposite party no.4 and Smt. Afforz Janhn, Gram Pradhan, opposite party no.6 are present.

On the basis of instructions, Sri Alok Sharma, Additional C.S.C. submits that whole encroachment on Kasra No. 104 and 110/526 situated at Village Nizampur Malhaur, pargana, tehsil and district Lucknow has been removed and prays for a week's time to file counter affidavit bringing on record the aforesaid facts also.

Sri Yogendra Nath Yadav, learned counsel for opposite party no.6 prays for a week's time to file counter affidavit.

While filing the counter affidavit, the opposite party nos. 4 and 6 shall file their personal affidavit and also indicate the reasons for not providing instructions in time.

Sri Krishna Kumar Singh, counsel for opposite party no. 7 states that he is appearing for the opposite party no.7 and he will file Vakalatnama along with application in the Registry within 24 hours, a copy of which has already been served upon the learned counsel for petitioner, learned Standing Counsel and the counsel for opposite party no.6.

Learned counsel for petitioner submits that the encroachment on the land in question has not been completely removed and on Kasra 104 the encroachment has been made by the present Gram Pradhan herself and she has constructed house on the said land, which has been disputed by the learned counsel for opposite party no.6.

List in the first week of January, 2018.

The Sub Divisional Magistrate and Gram Pradhan, present today, need not to appear again unless required by this Court.

Order Date :- 18.12.2017

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