Allahabad High Court
Bhakti Vedant Gurukul Internation Sch. ... vs State Of U.P. And Others on 29 June, 2010
Bench: Sheo Kumar Singh, Rajesh Chandra
Court No. - 36 Case :- WRIT - C No. - 36916 of 2010 Petitioner :- Bhakti Vedant Gurukul Internation Sch. Thru Leela P. Das Respondent :- State Of U.P. And Others Petitioner Counsel :- Surya Shanker Pandey Respondent Counsel :- C.S.C. Hon'ble Sheo Kumar Singh,J.
Hon'ble Rajesh Chandra,J.
Claim is that petitioner's institution is running since long and there is nothing wrong in the construction or otherwise which may give right to the respondents to demolish the construction.
Learned standing counsel is to obtain instructions so as to place before this court the correct/complete fact.
As prayed, list this matter in the week commencing 12th July, 2010.
Till the next date of listing, it is directed that the parties will maintain status quo in respect to the nature and possession over the property in question as exists today.
Order Date :- 29.6.2010 M.A.A.