Nahar Sharma @ Nahar Singh And ... vs State Of U.P. And Others
2011 Latest Caselaw 719 ALL

Citation : 2011 Latest Caselaw 719 ALL
Judgement Date : 31 March, 2011

Allahabad High Court

Nahar Sharma @ Nahar Singh And ... vs State Of U.P. And Others on 31 March, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 18556 of 2011
 

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

 
Hon'ble Rajes Kumar,J.

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

On his request, list in ordinary course.

Order Date :- 31.3.2011

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