Defence Estate Officer, Agra vs Sri Santosh Sharma And 2 Others
2017 Latest Caselaw 3981 ALL

Citation : 2017 Latest Caselaw 3981 ALL
Judgement Date : 4 September, 2017

Allahabad High Court

Defence Estate Officer, Agra vs Sri Santosh Sharma And 2 Others on 4 September, 2017

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - C No. - 40859 of 2017
 
Petitioner :- Defence Estate Officer, Agra
 
Respondent :- Sri Santosh Sharma And 2 Others
 
Counsel for Petitioner :- Jahangir Jamshed Munir
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Defence Estate Officer, Agra is before this Court assailing the order dated 22.10.2016 passed by the Additional District Judge, Court No.4, Agra/Appellate Authority under the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 in P.P. Act Appeal No.109 of 2016 (Sri Santosh Sharma vs. Defence Estate Officer, Agra Region, Agra and another).

The matter requires consideration by this Court.

Issue notice to the respondents, returnable at an early date. Steps may be taken within a week by registered post as well as dasti summons. The respondents are granted four weeks' time to file counter affidavit. The petitioner will have one week thereafter to file rejoinder affidavit. List thereafter.

Order Date :- 4.9.2017

RKP