Allahabad High Court
Kedar & Others vs Dy. Director Of Consolidation, Deoria & ... on 12 July, 2010
Author: Devendra Pratap Singh
Bench: Devendra Pratap Singh
Court No. - 7 Case :- WRIT - B No. - 38733 of 2010 Petitioner :- Kedar & Others Respondent :- Dy. Director Of Consolidation, Deoria & Others Petitioner Counsel :- R.C. Singh Respondent Counsel :- C.S.C.,J.L. Patel Hon'ble Devendra Pratap Singh,J.
Sri Amit Kumar Chaudhary has accepted notice on behalf of the respondents. He prays for and is granted two weeks time to file counter affidavit. Rejoinder affidavit, if any, may be filed within two weeks thereafter.
List in the week commencing 30.8.2010.
Apparently rights of the parties have already been settled till the Apex Court and further, no revision lies against an order under Rule 109A of U.P. Consolidation of Holdings Rules, accordingly, the operation of the order dated 6.4.2010 passed by the Deputy Director of Consolidation shall remain stayed.
Order Date :- 12.7.2010 AU Court No. - 7 Case :- WRIT - B No. - 38733 of 2010 Petitioner :- Kedar & Others Respondent :- Dy. Director Of Consolidation, Deoria & Others Petitioner Counsel :- R.C. Singh Respondent Counsel :- C.S.C.,J.L. Patel Hon'ble Devendra Pratap Singh,J.
For orders, see my order of date passed on writ petition.
Order Date :- 12.7.2010 AU