Sri Panch Maladhari Nirmohi ... vs District Magistrate, Mathura And ...
2021 Latest Caselaw 1287 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- WRIT - C No. - 27284 of 2020
 

 
Petitioner :- Sri Panch Maladhari Nirmohi Akhada Vrindavan And Another
 
Respondent :- District Magistrate, Mathura And Another
 
Counsel for Petitioner :- Sachida Nand Tiwari,Jai Shanker Misra
 
Counsel for Respondent :- C.S.C.,Rahul Sahai
 

 
Hon'ble Munishwar Nath Bhandari,J.

Hon'ble Rohit Ranjan Agarwal,J.

An application has been filed to allow intervention in the writ petition. Taking into consideration the ground, intervention application is allowed.

Since the application to allot the plot is pending consideration before the Additional District Magistrate-cum-Meladhikari thus the petitioner as well as intervener are allowed to represent their case before the Additional District Magistrate and the application preferred by the petitioner would be decided only after hearing the petitioner as well as intervener.

The Additional District Magistrate would accordingly notify the date of hearing to both the parties on the receipt of copy of this judgment which would be supplied to the Additional District Magistrate by both the parties.

With the aforesaid direction, writ petition is disposed of.

Order Date :- 20.1.2021

KA