Allahabad High Court
Sanjai Prasad Gupta And Ors. vs Deputy Director Of Consolidation ... on 7 February, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 31 Case :- WRIT - B No. - 15883 of 2019 Petitioner :- Sanjai Prasad Gupta And Ors. Respondent :- Deputy Director Of Consolidation Ayodhya And Ors. Counsel for Petitioner :- Vijai Bahadur Verma Counsel for Respondent :- C.S.C.,I.D. Shukla,Santosh Kumar Mehrotra Hon'ble Mohd. Faiz Alam Khan,J.
Heard Shri Vijai Bahadur Verma, learned counsel for the petitioners as well as Shri Vinay Kumar Bhatt, Advocate holding brief of Shri I.D. Shukla, learned counsel for the respondent nos.5, 6, 8 and 9.
It is informed by Shri Vinay Kumar Bhatt that respondent no.8 has died during pendency of the writ petition while respondent no.7 was dead when the instant writ petition was filed.
Learned counsel for the petitioners submits that he be provided sufficient time to move an appropriate application.
In view of above, list this case in the second week of March, 2022.
In the meantime, learned counsel for the petitioners may move an appropriate application with regard to the substitution of legal heirs of respondent nos.7 and 8.
Learned counsel for the petitioners has drawn attention of this Court towards the order of this Court dated 30.05.2019, whereby the instant writ petition was directed to be listed along with the record of Writ Petition No.219 (Cons.) of 2012, In view of above, office is directed to list this case along with the record of Writ Petition No.219 (Cons.) of 2012.
Order Date :- 7.2.2022 Anupam S/-