MANISH KUMAR CHAUDHARY Vs. MAHENDRA SINGH

JUDGEMENT

(1.) Heard Sri S.K. Tyagi, learned counsel for the petitioners. Sri Nigamendra Shukla, Advocate, has put in appearance on behalf of respondent no. 1.

(2.) A short counter affidavit has been filed on behalf of respondent no. 1. Learned counsel for petitioners states that he does not propose to file rejoinder affidavit to short counter affidavit and wants final disposal of the matter at the admission stage itself without any issuance of notice to respondent no. 2.

(3.) This writ petition assails the order passed by Additional District and Sessions Judge, FTC II, Hapur dtd. 29/1/2025 in Land Acquisition Case No. 01 of 2023, Mahendra Singh vs. Manish Kumar and others.