Allahabad High Court
Jagdish Prasad And Ors. vs Board Of Revenue U.P.Lko. Through Its ... on 21 January, 2010
Author: Narayan Shukla
Bench: Narayan Shukla
Court No. - 3 Case :- MISC. SINGLE No. - 219 of 2010 Petitioner :- Jagdish Prasad And Ors. Respondent :- Board Of Revenue U.P.Lko. Through Its Member (Judicial) And Petitioner Counsel :- P.V.Chaudhary Respondent Counsel :- C.S.C. Hon'ble Shri Narayan Shukla,J.
Notices on behalf of the opposite party Nos. 1 to 3 have been accepted by the learned Chief Standing Counsel.
Issue notices to the opposite party nos. 4 and 5.
In the meantime, the operation of the order impugned dated 05.01.2010 (Annexure No.4 )passed by the Board of Revenue U.P. Lucknow, i.e. opposite party No.1 in revision No. 31-LR 2002-03 Kheri shall remain stayed till further order of this Court.
It is further provided that land in dispute shall not be alienated by the any of the parties.
Order Date :- 21.1.2010 PR/-