WPPIL/102/2021
2022 Latest Caselaw 883 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                      COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      23.03.2022                     WPPIL No. 102 of 2021
                                     Sri S.K. Mishra, A.C.J.
                                     Sri R.C. Khulbe, J.

Mr. Shikhar Kacker, learned counsel for the petitioner.

Mr. Pradeep Joshi, learned Additional Chief Standing Counsel for the State.

Mr. Pankaj Miglani and Mr. Lalit Miglani, learned counsel for the respondent no.2.

Mr. Parikshit Saini, learned counsel for respondent nos.6 to 12.

Mr. Pankaj Miglani, the learned counsel

appearing for the respondent No.2 seeks two weeks'

time to file a counter-affidavit.

Let a counter-affidavit be filed by 06.04.2022.

The learned counsel for the petitioner is directed

to file a rejoinder-affidavit, if any, on or before

13.04.2022.

List this case on 20.04.2022.

In the interregnum, it is directed that till

13.04.2022, no transaction shall be made by any of

the parties with respect to any agricultural land for the

purpose of construction houses in light of the

observation made in Paragraph No.14(v) of the

judgment dated 19.06.2018, passed by a Division Bench of this Court in Writ Petition (PIL) No.119 of

2013.

 (R.C. Khulbe, J.)           (S.K. Mishra, A.C.J.)
     23.03.2022                 23.03.2022

NISHANT