Om Prakash vs State Of U.P. And 2 Others
2018 Latest Caselaw 1567 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 23996 of 2018
 

 
Petitioner :- Om Prakash
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Kamlesh Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Chandra Prakash Misra,Satyendra Kumar Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Heard learned counsel for the petitioner.

It is submitted that this Court on 23.1.2017 passed the order in favour of petitioner and pursuant thereto an order was passed on 16.2.2017.

Learned counsel for the caveator appearing on behalf of Smt. Babita Singh wife of Prem Shankar ( not arrayed as party) has submitted that the petitioner has been permitted to lift the commodities and it appears that only with a view to overreach the order of this Court, order was passed by respondent. Pursuant to the complaint made by Om Prakash against whom, serious allegations have been found to be prima facie proved and that there was a land dispute between the petitioner and Babita Singh is also going on.

The private caveator may file reply. State may also file reply on or before 4th August, 2018.

List on 10th August, 2018.

Meanwhile, parties to maintain status quo.

Order Date :- 17.7.2018

Mukesh