Mohammad Bux vs Deputy Director Of Consolidation ...
2019 Latest Caselaw 1360 ALL

Citation : 2019 Latest Caselaw 1360 ALL
Judgement Date : 15 March, 2019

Allahabad High Court

Mohammad Bux vs Deputy Director Of Consolidation ... on 15 March, 2019

Bench: Salil Kumar Rai




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CONSOLIDATION No. - 657 of 1984
 

 
Petitioner :- Mohammad Bux
 
Respondent :- Deputy Director Of Consolidation Bahraich & 4 Others
 
Counsel for Petitioner :- A.R.Khan,R.N.Singh
 
Counsel for Respondent :- C.S.C.,R.N.Gupta
 

 
Hon'ble Salil Kumar Rai,J.

The counsel for the petitioner is permitted to take fresh steps for service of notice of the writ petition on respondent nos. 3 and 5 by registered post with acknowledgement due for which steps shall be taken by the petitioner within two weeks from today.

In case, steps as aforesaid are taken, the office shall issue notice to the respondents fixing an early date.

List after service of notice.

On failure of the petitioner to take steps as aforesaid, the case shall be listed after ten days under Chapter 12 Rule IV of the Allahabad High Court Rules, 1952.

Order Date :- 15.3.2019

Satyam