Nahar Sharma And Others vs State Of U.P. And Others
2011 Latest Caselaw 565 ALL

Citation : 2011 Latest Caselaw 565 ALL
Judgement Date : 28 March, 2011

Allahabad High Court

Nahar Sharma And Others vs State Of U.P. And Others on 28 March, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 17713 of 2011
 

 
Petitioner :- Nahar Sharma And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- M.K. Singh "Sengar"
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner states that the matter arises from the U.P. Zamindari Abolition & Land Reforms Act. On his request, list in the next cause list before the appropriate Bench.

Order Date :- 28.3.2011

Download the LatestLaws.com Mobile App