Allahabad High Court
Tilak Dhari Lal And Others vs Deputy Director Of Consolidation And ... on 13 January, 2010
Author: Sabhajeet Yadav
Bench: Sabhajeet Yadav
Court No. - 5 Case :- WRIT - B No. - 1483 of 2010 Petitioner :- Tilak Dhari Lal And Others Respondent :- Deputy Director Of Consolidation And Others Petitioner Counsel :- M.K. Sharma,W.H. Khan Respondent Counsel :- C.S.C.,Amrendra Singh Hon'ble Sabhajeet Yadav,J.
Heard learned counsel for the petitioners and learned counsel appearing for respondents no.2 and 3.
Respondents no.2 and 3 are directed to file counter affidavit within four weeks. The petitioners shall have three weeks thereafter to file rejoinder affidavit.
List thereafter.
Until further order of this Court, the effect and operation of order dated 23rd December, 2009 passed by Deputy Director of Consolidation in Revision No.1235/906 Smt. Shanti Devi Vs. Tilakdhari and others and Revision No.1235/907 Ajeet Kumar Vs. Tilakdhari and others u/s 48 of U.P.C.H. Act shall remain stayed. The petitioners shall not be disturbed from their respective possession over the chaks allotted to them at the stage of Consolidation Officer as well as Settlement Officer of Consolidation in respect of plot in dispute.
Order Date :- 13.1.2010 SL