Guddi Devi vs State Of U.P. And Others
2011 Latest Caselaw 1808 ALL

Citation : 2011 Latest Caselaw 1808 ALL
Judgement Date : 18 May, 2011

Allahabad High Court

Guddi Devi vs State Of U.P. And Others on 18 May, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 28820 of 2011
 

 
Petitioner :- Guddi Devi
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Anil Kumar Pandey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Writ petition is completely silent on the score as to what is the outcome of the proceeding initiated by Tehsildar Ghoshi, District Mau pursuant to show cause notice dated 30.10.2010 issued against Smt.Shusheela Devi.

Confronted with this situation, counsel for the petitioner requests that reasonable time be accorded to him enabling him to file supplementary affidavit, in order to apprise the Court with the outcome of the proceeding in question.

Request made is accepted. Ten days' time is accorded for this purpose.

List after ten days.

Order Date :- 18.5.2011

SRY

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