Allahabad High Court
Ravi Datt Tyagi vs State Of U.P. Thru. Secr. Industrial ... on 2 July, 2010
Bench: Vineet Saran, Ran Vijai Singh
Court No. - 35 Case :- WRIT - C No. - 24884 of 2010 Petitioner :- Ravi Datt Tyagi Respondent :- State Of U.P. Thru. Secr. Industrial Devp. & Ors. Petitioner Counsel :- Suneel Rai Respondent Counsel :- C.S.C.,Ramendra P. Singh Hon'ble Vineet Saran,J.
Hon'ble Ran Vijai Singh,J.
Learned Standing counsel appearing on behalf of respondents no.1 and 3 and Sri Ramendra Pratap Singh, learned counsel appearing on behalf of respondent no.2, are granted two weeks further time to file counter affidavit. In the counter affidavit they shall explain as to under what circumstances when the acquisition proceedings had been initiated in 2007, the award has yet not been passed and compensation not paid to the petitioner.
The respondents undertake to file counter affidavit in the connected writ petition no. 55219 of 2010 also by the next date.
List on 19.7.2010.
Order Date :- 2.7.2010 dps