Ram Chander Kahar vs State Of U.P. And Others
2012 Latest Caselaw 416 ALL

Citation : 2012 Latest Caselaw 416 ALL
Judgement Date : 17 April, 2012

Allahabad High Court

Ram Chander Kahar vs State Of U.P. And Others on 17 April, 2012

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 17397 of 2012
 

 
Petitioner :- Ram Chander Kahar
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Indrasen Singh Tomar
 
Respondent Counsel :- C.S.C.,Mahesh Narain Singh
 

 
Hon'ble Ran Vijai Singh,J.

I have heard Sri M.B.Singh holding brief of Sri Indrasen Singh Tomar, learned counsel for the petitioner, learned Standing Counsel and counsel for the Gaon Sabha.

It is stated that the facts of this case are identical to the facts of the Writ Petition No. 18838 of 2012 (Pramod Kahar and others) and the same has been dismissed vide order dated 17.4.2012.

For the reasons given in the judgment and order dated 17.4.2012 passed in Writ Petiton No. 18838 of 2012, this writ petition is also dismissed.

Order Date :- 17.4.2012

Pratima

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