Allahabad High Court
Pramod Kumar Katiyar And Another vs State Of U.P. And 5 Others on 15 September, 2014
Bench: Amreshwar Pratap Sahi, Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 21 Case :- WRIT - C No. - 49513 of 2014 Petitioner :- Pramod Kumar Katiyar And Another Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- A.P. Tewari,O.P. Katiyar Counsel for Respondent :- C.S.C.,A.P. Srivastava Hon'ble Amreshwar Pratap Sahi,J.
Hon'ble Vivek Kumar Birla,J.
The petitioners contend that the administration has failed to remove the encroachments.
Learned Standing Counsel has accepted notice for the respondent nos. 1, 5 and 6. The notice on behalf of respondent nos. 2, 3 and 4 has been accepted by Shri A.P. Srivastava. Let them file a counter affidavit within three weeks. List thereafter.
The issuance of notice to other private respondents shall be considered after the aforesaid affidavits are filed.
Order Date :- 15.9.2014 RKP