Allahabad High Court
Gurmail Singh & Another vs State Of U.P. & Others on 14 July, 2010
Author: Prakash Krishna
Bench: Prakash Krishna
Court No. - 6 Case :- WRIT - C No. - 40248 of 2010 Petitioner :- Gurmail Singh & Another Respondent :- State Of U.P. & Others Petitioner Counsel :- V.K. Dwivedi,C.B. Prasad Respondent Counsel :- C.S.C. Hon'ble Prakash Krishna,J.
Notices on behalf of respondent Nos. 1 to 3 have been accepted by the learned standing counsel.
Issue notice to respondent No.4.
The grievance of the petitioners' is that they are the recorded Bhumidar of the plot in question . In support of the said plea, copies of 'Khasras' and 'Khatauni' have been annexed along with the writ petition. The contention is that the respondent No. 4 is an influential person and he by manipulation instead of delivering the possession of the plots declared surplus under the Ceiling Act has got the petitioners' land allotted. The Sub Divisional Magistrate, Shahjahanpur is directed to file his personal affidavit by way of counter affidavit.
List on 9.8.2010.
A copy of this order may be supplied by the Office to Shri Rajesh Kumar, learned Brief Holder free of charge.
Order Date :- 14.7.2010 IB (Prakash Krishna,J)