Union Of India And 2 Others vs Smt. Gayatri Devi And 4 Others
2017 Latest Caselaw 2505 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 30956 of 2017
 

 
Petitioner :- Union Of India And 2 Others
 
Respondent :- Smt. Gayatri Devi And 4 Others
 
Counsel for Petitioner :- Raghuraj Kishor Mishra,Ashok Mehat(Asgi)
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

Sri Anand Kumar has filed Vakalatnama on behalf of respondents nos.1 to 4, which is taken on record.

We have heard Sri Raghuraj Kishor Mishra, learned Senior Panel Counsel Central Government for the petitioner and Sri Anand Kumar, learned counsel appearing for respondents nos.1 to 4.

Learned counsel for the petitioner contends that facts of this case are identical to the facts involved in the  Connected Civil Misc. Writ Petition No.75803 of 2010 (Union of India vs. Krishna Pal Singh and others), Civil Misc. Writ Petition No.60065 of 2013 (Union of India vs. Dubari Ram and others) and Writ A No.1693 of 2016 (Union of India and 4 others vs. Lal Bihari and others).

Issue notice.

Notices of behalf of respondent nos.1 to 4 have been accepted by Sri Anand Kumar, therefore notice need not be issued to the aforesaid respondents.

No notice is required to be sent to respondent no.5.

Counsel for the respondents are directed to file counter affidavit within four weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List thereafter.

As an interim measure, it is provided that any further action taken during this period shall abide by final order to be passed by this Court in this writ petition.

Order Date :- 18.7.2017

Swati