Sangam Lal vs State Of U.P. And Others
2011 Latest Caselaw 887 ALL

Citation : 2011 Latest Caselaw 887 ALL
Judgement Date : 5 April, 2011

Allahabad High Court

Sangam Lal vs State Of U.P. And Others on 5 April, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 768 of 2011
 

 
Petitioner :- Sangam Lal
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Dr. G.S.D. Mishra
 
Respondent Counsel :- C.S.C .
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner states that the matter arises from the U.P. Zaminidari Abolition and Land Reforms Act and has wrongly been filed in this Court.

Put up day after tomorrow i.e. on 7.4.2011 as fresh before the appropriate Court.

Order Date :- 5.4.2011

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