Raja Singh vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 1548 ALL

Citation : 2018 Latest Caselaw 1548 ALL
Judgement Date : 16 July, 2018

Allahabad High Court

Raja Singh vs State Of U.P. Thru. Prin. Secy. ... on 16 July, 2018

Bench: Vikram Nath, Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- LAND ACQUISITION No. - 20104 of 2018
 
Petitioner :- Raja Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Panchayati Raj And Others
 
Counsel for Petitioner :- Farooqahmad,Rahmatullah Khan
 
Counsel for Respondent :- C.S.C.,Hemant Kumar Misra
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioner, Sri Shailendra Singh Chauhan, learned Additional Chief Standing Counsel for the State-respondents and Sri Sanjay Mishra, Advocate holding brief of Sri Hemant Kumar Misra, learned counsel representing respondent No.4.

All the respondents pray for and are granted a month's time to file their respective counter affidavits. The petitioner will have two weeks' time thereafter to file rejoinder affidavit.

List immediately after expiry of the aforesaid period.

Order Date :- 16.7.2018

Suresh/

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