Kripa Shanker vs Union Of India Throu,Secy.Road & ...
2018 Latest Caselaw 1670 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- LAND ACQUISITION No. - 10825 of 2018
 
Petitioner :- Kripa Shanker
 
Respondent :- Union Of India Throu,Secy.Road & Transport Ministry And Ors.
 
Counsel for Petitioner :- Shiv Poojan Maurya
 
Counsel for Respondent :- C.S.C.,A.S.G.,Anil Kumar Mishra
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

Sri Anil Kumar Mishra, learned counsel representing respondent Nos.5 and 6 prays for and is granted two weeks' time to file the counter affidavit.

Learned counsel for the petitioner also prays for and is granted two weeks' time to file rejoinder affidavit in response to the counter affidavit filed by the State-respondents.

List after two weeks.

In the meantime, Sri Raghvendra Kumar Singh, learned brief holder for the State-respondents may obtain instructions from the Collector, Sultanpur as to why the fixed deposits have been made for the minimum period of 7-15 days and not for longer period so that the better interest could be paid.

Order Date :- 23.7.2018

Suresh/

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