Allahabad High Court
Ram Murti Yadav vs State Of U.P. And 4 Others on 28 January, 2020
Author: Kaushal Jayendra Thaker
Bench: Kaushal Jayendra Thaker
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- WRIT - C No. - 25804 of 2016 Petitioner :- Ram Murti Yadav Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Surendra Pratap Singh Counsel for Respondent :- C.S.C.,Diwakar Singh Hon'ble Dr. Kaushal Jayendra Thaker,J.
This Court while entertaining this writ petition directed that no third party right shall be created. It is orally submitted by counsel for State that now the village has been divided into three different areas.
May that as it may be as there is no reply filed by the State. If the Authorities will take any decision and if they justify that the allotment is not qua the licence shop of the petitioner of the said Gaon Sabha, namely, Chaukatha Gaura, Post Aunta, Tehsil Meja the authorities may do so.
State shall file its counter affidavit on or before 17.2.2020. After receiving counter affidavit, the petitioner shall file rejoinder affidavit on or before the next date of listing.
Right of the petitioner shall not be disturbed till the next date of listing.
List this petition for final disposal on 7.3.2020.
Order Date :- 28.1.2020 Mukesh