Allahabad High Court
Imamuddin @ Sameer Malik vs D.M., Amroha And 5 Others on 3 April, 2017
Bench: Arun Tandon, Rekha Dikshit
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- WRIT - C No. - 12976 of 2017 Petitioner :- Imamuddin @ Sameer Malik Respondent :- D.M., Amroha And 5 Others Counsel for Petitioner :- Chandan Sharma,Jitendra Kumar Counsel for Respondent :- C.S.C.,Amit Kumar Srivastava Hon'ble Arun Tandon,J.
Hon'ble Mrs. Rekha Dikshit,J.
The petitioner submits that the settlement of the right in respect of the weekly market to be held on the property of Krishak Inter College, Kothi Khidmatpur, District Amroha with the respondent No.6 is negligible. For the same market for a period of one year, the petitioner is ready to offer for 45 lacs. The amount to be paid by the respondent No.6 in respect of the allotment of the same right works out to around Rs.25 Lacs.
In order to establish the bona fide of the petitioner. Sri Umesh Narain Sharma, learned Senior Counsel appearing stated that he shall produce a bank draft of Rs.10 Lacs in the name of Krishak Inter College, Kothi Khidmatpur, District Amroha on the next date.
Learned counsel for respondent No.6 Sri Amit Kumar Srivastava seeks time to respond to the case of the petitioner.
List this matter on 17.4.2007 by which date the parties may file their respective affidavits.
(Rekha Dikshit) ( Arun Tandon)
Order Date :- 3.4.2017
G.S