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Keshav Kumar vs State Of U.P.Through Principal ...
2018 Latest Caselaw 2187 ALL

Citation : 2018 Latest Caselaw 2187 ALL
Judgement Date : 27 August, 2018

Allahabad High Court
Keshav Kumar vs State Of U.P.Through Principal ... on 27 August, 2018
Bench: Vikram Nath, Rajesh Singh Chauhan



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- LAND ACQUISITION No. - 50 of 2008
 
Petitioner :- Keshav Kumar
 
Respondent :- State Of U.P.Through Principal Secretary (Revenue ) Civil
 
Counsel for Petitioner :- Saroj Kumar Shukla,Anand Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,Mukund Tewari,Ravi Singh,Sudhir Pande
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

In the 26.07.2018 it was provided that in case counter affidavits are not filed by the Lucknow Development Authority and the State-respondents, the Vice-Chairman, Lucknow Development Authority and the Additional Collector (L/A), Lucknow would remain present in the Court.

The counter affidavit of the Lucknow Development Authority has been filed today, a copy whereof has been served on the counsel for the petitioner today in the Court.

Let the counter affidavit be taken on record.

Further Sri Abhinav Narain Trivedi, learned Additional Chief Standing Counsel representing the State-respondents states that on account of bonafide mistake the order dated 26.07.2018 could not be communicated to the State-respondents.  He has prayed for some reasonable time being allowed so that the counter affidavit of the State-respondents may be filed.

Learned counsel for the petitioner has prayed for a week's time to file reply to the counter affidavit of the Lucknow Development Authority filed today.

Time prayed for is allowed.

Further, we grant a week's time to Sri Trivedi to file the counter affidavit on behalf of the State-respondents.

Let this matter be listed on 10.09.2018.  If by the said date the counter affidavit is not filed by the State-respondents, the Additional Collector (L/A), Lucknow  (respondent No.3) would remain present before the Court on the next date fixed. 

The presence of the Vice-Chairman, Lucknow Development Authority would not be required on the next date, as the counter affidavit has been filed today.

Order Date :- 27.8.2018/Suresh/

[Rajesh Singh Chauhan,J.]   [Vikram Nath,J.]

 

 

 
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