Allahabad High Court
Yadvinder Singh @ Adivinder Singh And 10 ... vs Union Of India And 6 Others on 25 April, 2023
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- WRIT - C No. - 13689 of 2023 Petitioner :- Yadvinder Singh @ Adivinder Singh And 10 Others Respondent :- Union Of India And 6 Others Counsel for Petitioner :- Arvind Srivastava Iii Counsel for Respondent :- C.S.C.,G.K. Srivastava Hon'ble Mahesh Chandra Tripathi,J.
Hon'ble Manjive Shukla,J.
Heard Shri Akhilesh Kumar, learned counsel for the petitioners, learned Additional Solicitor General of India and Shri Girish Kumar Srivastava, learned counsel for respondent.
In pith and substance, the petitioners are praying that their representation dated 25.03.2023 be considered and decided by the third respondent i.e. Custodian of Enemy Property, Home Ministry, Government of India expeditiously.
Be that as it may, without adverting on the merits of the case, with the consent of parties, this writ petition is disposed of finally with a direction to Custodian of Enemy Property, Home Ministry, Government of India-third respondent to consider the application of petitioners and pass appropriate order, strictly in accordance with law, within two months from the date of production of certified copy of this order, but certainly after giving audience to all the stake holders in the matter.
Order Date :- 25.4.2023 A. Pandey