NISAR AHMAD Vs. SAMI ULLAH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The two appeals by special leave are directed against the judgment and order dtd. 5/1/2009 passed by a Division Bench of the High Court of Judicature at Allahabad in Civil Misc. Writ Petition No. 6635 of 1974 (Nisar Ahmad and Ors. Vs. Deputy Director of Consolidation, Sultanpur and Ors.) and in Writ Petition No.18 of 1975 (Sami Ullah and Anr. Vs. Nisar Ahmed and Ors.). By the aforesaid judgment and order dtd. 5/1/2009, Civil Misc. Writ Petition No.6635 of 1974 was dismissed and Writ Petition No.18 of 1975 has been allowed.

(3.) By order dtd. 27/4/2009, this Court had issued notice on the special leave petition as well as on the prayer for interim relief. Subsequently, by order dtd. 15/1/2010, both the parties were directed to maintain status quo prevailing as on 15/1/2010. Thereafter, by order dtd. 3/11/2011, leave was granted directing the status quo order to be continued in the meantime.