Allahabad High Court
Rameshwar Singh And Another vs State Of U.P. And Others on 2 August, 2010
Bench: Ashok Bhushan, Virendra Kumar Dixit
Court No. - 2 Case :- WRIT - C No. - 27644 of 2010 Petitioner :- Rameshwar Singh And Another Respondent :- State Of U.P. And Others Petitioner Counsel :- Praveen Kumar,Pradeep Kumar Respondent Counsel :- C.S.C.,Arvind Mishra,Atul Mehra,M.K.S. Chauhan,V. Tripathi Hon'ble Ashok Bhushan,J.
Hon'ble Virendra Kumar Dixit,J.
Heard learned counsel for the parties.
The petitioner is praying for impleadment of respondents no. 5 and 6 in this writ petition.
Learned counsel for the petitioners opposed the application for impleadment. It is the case of the petitioners that applicants have right in Plot No. 476. The case of the applicants in the application and in the affidavit is that the dispute of writ of the petitioners, is in the part of land Khasra No. 476. The applicants are claiming rights on the land which is claimed by the petitioners, hence it is necessary to oppose in this writ petition. Impleadment application is allowed.
Respondents is permitted to implead as respondents no. 5 and 6. Learned counsel for the newly respondents is allowed one week's time to file counter affidavit. Rejoinder affidavit, if any, may be filed within one week thereafter.
Learned Standing Counsel may also file counter affidavit within three weeks. List on 30.08.2010.
Interim order to continue till then.
Order Date :- 2.8.2010 Amit