Allahabad High Court
Kali Charan vs D.D.C. Bulandshahar Aligarh And Others on 13 July, 2010
Author: Sabhajeet Yadav
Bench: Sabhajeet Yadav
Court No. - 5 Case :- WRIT - B No. - 35911 of 2010 Petitioner :- Kali Charan Respondent :- D.D.C. Bulandshahar Aligarh And Others Petitioner Counsel :- R.P. Singh Respondent Counsel :- C.S.C. Hon'ble Sabhajeet Yadav,J.
Heard learned counsel for the petitioners. Notice on behalf of respondents no.1 and 2 has already been accepted by learned Standing Counsel.
Issue notice to the respondent no.3 returnable at an early date. The respondents are directed to file counter affidavit within four weeks. The petitioners shall have three weeks thereafter to file rejoinder affidavit.
List thereafter.
Till the next date of listing, petitioners shall not be dispossessed from their chaks in pursuance of orders dated 16.3.2010 and 31.8.2009 passed by respondents no.1 and 2.
Order Date :- 13.7.2010 LJ/-