Allahabad High Court
Chandra Bhushan & Others vs Anjani Kumar Singh, Special Land ... on 16 July, 2010
Author: Vikram Nath
Bench: Vikram Nath
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 3251 of 2010 Petitioner :- Chandra Bhushan & Others Respondent :- Anjani Kumar Singh, Special Land Acquisition Officer Petitioner Counsel :- Shiv Kant Mishra,Pankajy Dubey Hon'ble Vikram Nath,J.
Heard the learned counsel for the applicants. It is alleged that the order dated 26.5.2009 passed by this Court has been violated. From a perusal of the petition, a prima facie case is made out. Issue notice to opposite party fixing 31.8.2010. The opposite party need not appear at this stage.
The counter affidavit may be filed within the aforesaid period or else charges may be framed after summoning the noticee. However, one more opportunity is granted to the opposite party to comply with the order within a month.
The office may send a copy of this order along with the notice. Order Date :- 16.7.2010 pk