Allahabad High Court
Smt. Ram Lali Ojha vs State Of U.P. And 4 Others on 5 November, 2019
Bench: Sudhir Agarwal, Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - C No. - 35680 of 2019 Petitioner :- Smt. Ram Lali Ojha Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Sheel Kumar Ojha,Vishnu Dutt Ojha(Senior Adv.) Counsel for Respondent :- C.S.C.,Krishna Kant Pandey,Suresh C. Dwivedi Hon'ble Sudhir Agarwal,J.
Hon'ble Rajeev Misra,J.
1. Heard Sri V.D. Ojha, Senior Advocate assisted by Sri SheelKumar Ojha, learned counsel for petitioner. Sri Ajeet Singh, Additional Advocate General assisted by Sri Amit Verma, Advocate, has put in appearance for respondents no.1 to 3 and Sri Amit Verma and Sri Krishan Kant Pandey, Advocates have put in their appearance for respondents no. 4 and 5 respectively.
2. After some argument, Sri V.D. Ojha, learned Senior Advocate stated that this writ petition may be dismissed as withdrawn with liberty to petitioner to file an appropriate application in Writ - C No. 30235 of 2018 (Dr. O.P. Gupta and 5 others Vs. State of U.P. and 4 others) decided on 31.10.2019 in respect to the land in dispute where petitioner resides.
3. Learned counsel appearing for respondents have no objection to the aforesaid prayer.
4. The writ petition is dismissed with aforesaid liberty.
Order Date :- 5.11.2019 Prajapati