Allahabad High Court
Gaon Sabha vs D.D.C. And Ors. on 19 January, 2010
Author: Bala Krishna Narayana
Bench: Bala Krishna Narayana
Court No. - 40 Case :- WRIT - B No. - 14698 of 1984 Petitioner :- Gaon Sabha Respondent :- D.D.C. And Ors. Petitioner Counsel :- R.D. Gupta,Saurabh Srivastava Respondent Counsel :- R.K. Yadav,Bhola Nath Yadav,Krishna Mohan,Mohd Shahid,S.C.,V.M.Zaidi Hon'ble Bala Krishna Narayana,J.
List has been revised. None appears on behalf of the petitioner to press this writ petition even though Sri Raj Karan Yadav learned counsel for the respondent nos. 3 to 6 is present.
This is an application for recalling the order dated 07.09.2009, passed by this Court, on the ground that the stay order has been passed without hearing the learned counsel for the respondents/applicants. In view of the above, it is directed that learned counsel for the petitioner shall file a counter affidavit in respect of the recall application within four weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter. List after six weeks.
Learned counsel for the applicants/respondents shall inform the learned counsel for the petitioner in writing about this order. Order Date :- 19.1.2010 YK