RAM BIHARI DWIVEDI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Writ petition No. 39448 of 2016 was filed alleging that an order passed against the respondents 7 and 8, namely Uma Shanker and Lal Mani sons of Kunj Bihari, in proceedings under Sec. 122B of the U.P. Zamindari Abolition and Land Reforms Act, had not been implemented on the spot.

(3.) Learned Standing Counsel was directed to obtain instructions. The instructions received were to the effect that the order of eviction could not be implemented on the spot on account of pendency of writ petition No. 37953 of 2006 and the interim order granted therein.