Allahabad High Court
Hanumant Sanskrit Mahavidyalya vs Deputy Director Of Consolidation And ... on 6 January, 2010
Author: Sabhajeet Yadav
Bench: Sabhajeet Yadav
Court No. - 5 Case :- WRIT - B No. - 68937 of 2009 Petitioner :- Hanumant Sanskrit Mahavidyalya Respondent :- Deputy Director Of Consolidation And Others Petitioner Counsel :- Suresh Chandra Varma,Satyendra Kumar Singh Respondent Counsel :- C.S.C.,D.D. Chauhan,S.I. Ahmad Hon'ble Sabhajeet Yadav,J.
Heard learned counsel for the petitioner and Sri K.S. Mishra for respondent no.3. Respondent no.2 has already been represented by its counsel appearing in the High Court.
Respondents are directed to file counter affidavit within four weeks. The petitioner shall have three weeks thereafter to file rejoinder affidavit.
List immediately thereafter.
Till the next date of listing, the effect and operation of order dated 30.11.2009 passed by Deputy Director of Consolidation, Allahabad in Reference No.780/48 (3) of U.P.C.H. Act State Vs. Ram Balak Das and others shall remain stayed and the petitioner shall not be dispossessed from the plot in dispute. The respondents are also restrained from alienating the property or settling the same with any other person.
Order Date :- 6.1.2010 SL