ALOK KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) NOTICE on behalf of opposite parties 1 and 2 has been accepted by the learned Chief Standing Counsel, whereas Mr. R. N. Gupta has put in appearance in behalf of opposite party No.3. They pray for and are granted six weeks to file counter-affidavit and the petitioner will have four weeks to file rejoinder affidavit. List immediately after expiry of the aforesaid period. It has been stated by the counsel for the petitioner that the authorities below have rejected the claim of the petitioner, as he has produced the photocopy of the same. He further submits that the photocopy was not verified, by any of the consolidation authorities, at any stage. Prima facie, a case for interim relief is made out. If the petitioner deposits Rs.10,272/-, as mentioned in the impugned order dated 15.1.2009 (Annexure No.1), by 31.5.2009, the operation and implementation of the orders dated 15.1.2009 and 6.9.2008, passed by the opposite parties 1 and 2 respectively, shall remain stayed, till the next date of listing.