Sukhi Singh vs The State Of U.P. And Others
2011 Latest Caselaw 4874 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 39101 of 2011
 

 
Petitioner :- Sukhi Singh
 
Respondent :- The State Of U.P. And Others
 
Petitioner Counsel :- Satendra Pratap Singh
 
Respondent Counsel :- C.S.C.,Suresh Singh
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Sibghat Ullah Khan,J.

Hon'ble V.K. Shukla,J.

Learned counsel for the petitioner submits that the instant writ petition does not relate to the issues, which are engaging attention of this Full Bench. It is submitted that only prayer in this writ petition is for issuing a writ in the nature of mandamus commanding the respondents not to enter into any sale-deed with the private respondents and to permit them to lift the compensation. It is submitted that this writ petition be de-linked from the Bunch of writ petitions being heard by this Full Bench.

The prayer made is allowed. This writ petition is directed to be de-linked from the Bunch of writ petitions being heard by this Full Bench. It will be listed before the appropriate Bench hearing such matters.

Order Date :- 27.9.2011

SRY

Case :- WRIT - C No. - 39101 of 2011

Petitioner :- Sukhi Singh

Respondent :- The State Of U.P. And Others

Petitioner Counsel :- Satendra Pratap Singh

Respondent Counsel :- C.S.C.,Suresh Singh

Hon'ble Ashok Bhushan,J.

Hon'ble Sibghat Ullah Khan,J.

Hon'ble V.K. Shukla,J.

Civil Misc. Application No.286658 of 2011

Allowed.

For order see order of date passed by us on the writ petition. 

Order Date :- 27.9.2011

SRY