Uttarakhand High Court
Panchayat Akhara Nirmala Nanak Sahi ... vs Satya Prakash And Another on 16 March, 2016
Author: U.C.Dhyani
Bench: U.C.Dhyani
WPMS No. 669 of 2016 Hon'ble U.C.Dhyani, J.
Mr. Nagesh Aggarwal, Advocate, present for the writ petitioner.
By means of present writ petition, the petitioner prays for the following relief, among others:
"Issue a writ, order or direction in the nature of certiorari to quash the impugned judgment and order dated 05.02.2016 passed by court of Deputy Director of Consolidation/Addl. Collector, Hardiwar Camp Roorkee in Revision No. 55/2014- 2015 Panchayati Akhara Nirmala vs. Satya Prakash and others and also the judgment and order dated 29.04.2015 passed by Consolidation Officer in Case No. 184 Satya Prakash and others vs. State and others u/S C (2) U.P. Consolidation of Holdings Act."
Issue notices to the respondents. Steps be taken within a week.
List after the notices are served upon the respondents.
After hearing learned counsel for the petitioner and considering the grounds taken up in the writ petition, it is provided, as an interim measure that effect and operation of the impugned orders dated 05.02.2016 as well as 29.04.2015 shall remain stayed till the next date of listing. (Interim relief application being CLMA No.2296 of 2016 stands disposed of.) [ (U.C.Dhyani, J.) 16.03.2016 Kaushal