H.C.P. Tripathi, J. - (1.) THIS petition is directed against the order dated 17 -10 -1964 passed by the Requisitioning Authority, Tahsil Kairana, purporting to requisition Under Section 3 of the UP Rural Development (Requisitioning of Land) Act, 1948 about 8 Bighas of land for constructing a drain.
(2.) THE petition was admitted on 16 -9 -1965 and on the same day an ad interim order was passed restraining the opposite parties from digging the nala in the plots. It has been averred in the petition that rainy water does not accumulate in the villages Keserwa and Sheikhpura and there is no necessity of constructing any drain "through the heart of several chaks having very fertile land in which sugercane crop is standing", for the aforesaid purpose, the construction of the nala would tell upon the general health of the residents of the villages as the nala will be the haunting place for mosquitoes, there being no constant flow of water throughout the year. It has been further asserted that the digging of the nala is not covered by the definition of "public purpose" as given in the Act. The opposite parties have not filed any counter affidavit. Sri S.N. Upadhya, learned Counsel for the State, stated that owing to some confusion in the office of the Standing Counsel the counter -affidavit could not be filed and three week's time should be allowed to the opposite parties to file the counter -affidavit.
(3.) AS this petition has been pending since the year 1965 and the stay order has been granted against the opposite parties, it is inconceivable that they had no information about the pendency of this writ petition. In the circumstances I refuse to grant any further time to the opposite parties to file the counter -affidavit.;