Allahabad High Court
Bajinath Mahto S/O Mangney Mahto vs State Of U.P. Thru District Magistrate, ... on 12 July, 2010
Author: S.N.H. Zaidi
Bench: S.N.H. Zaidi
Court No. - 18 Case :- MISC. SINGLE No. - 3882 of 2010 Petitioner :- Bajinath Mahto S/O Mangney Mahto Respondent :- State Of U.P. Thru District Magistrate, Lucknow & Ors. Petitioner Counsel :- Azmat Ali Respondent Counsel :- G.A. Hon'ble S.N.H. Zaidi,J.
Heard learned counsel for the petitioner and perused the record. Notice on behalf of opposite parties no. 1 to 3 has been accepted by the learned A.G.A.
Issue notice to opposite parties no. 4 and 5 returnable at an early date. Counter affidavit may be filed within three weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.
Learned counsel for the petitioner is permitted to implead U.P. Pollution and Control Board within that time as opposite party no. 6. List after four weeks.
Order Date :- 12.7.2010 Rizvi