Allahabad High Court
Massa Singh vs The Bhoodan Yagna Samiti Kheri And ... on 11 January, 2010
Author: Devendra Kumar Arora
Bench: Devendra Kumar Arora
Court No. - 9 Case :- MISC. SINGLE No. - 8402 of 1988 Petitioner :- Massa Singh Respondent :- The Bhoodan Yagna Samiti Kheri And Another Petitioner Counsel :- Hari Om Singh,S. Mirza Respondent Counsel :- Sajid Raja Hon'ble Devendra Kumar Arora,J.
Learned counsel for the petitioner has filed an application for amendment of the writ petition which is taken on record.
Application for Amendment of Writ Petition is allowed.
Learned counsel for the petitioner is permitted to incorporate necessary amendment in the writ petition during course of the day.
Since newly added opposite party is State of U.P., counsel for the petitioner is directed to serve amended copy of the writ petition to learned Chief Standing Counsel within three days.
Learned Standing Counsel prays for and is granted three weeks' time tyo file counter affidavit.
List immediately after expiry of the aforesaid period.
Order Date :- 11.1.2010 ashok