Lakhan Lal Nayak vs State Of U.P. & Others
2011 Latest Caselaw 601 ALL

Citation : 2011 Latest Caselaw 601 ALL
Judgement Date : 29 March, 2011

Allahabad High Court

Lakhan Lal Nayak vs State Of U.P. & Others on 29 March, 2011

Bench: Sunil Ambwani, Kashi Nath Pandey




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 18134 of 2011
 

 
Petitioner :- Lakhan Lal Nayak
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Sanjay Tripathi
 
Respondent Counsel :- C. S. C.
 

 
Hon'ble Sunil Ambwani,J.

Hon'ble Kashi Nath Pandey,J.

The petitioner has challenged the recovery of surcharge initiated by the District Magistrate. It is stated that the writ petition is cognizable by learned Single Judge, hearing misc. matters.

Office is to clarify and place the matter before the appropriate bench, if possible on 31.3.2011.

Order Date :- 29.3.2011

nethra

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