Parmeshwar Deen vs District Magistrate Hardoi
2012 Latest Caselaw 455 ALL

Citation : 2012 Latest Caselaw 455 ALL
Judgement Date : 18 April, 2012

Allahabad High Court

Parmeshwar Deen vs District Magistrate Hardoi on 18 April, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 6074 of 2000
 

 
Petitioner :- Parmeshwar Deen
 
Respondent :- District Magistrate Hardoi
 
Petitioner Counsel :- S. Kartik
 
Respondent Counsel :- C.S.C.,A.K.Chaturvedi,Manik Sinha
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Learned counsel for the petitioner states that this writ petition has wrongly been connected with Writ Petition No.826 (S/B) of 2005.

Let this writ petition be delinked from Writ Petition No.826 (S/B) of 2005.

Order Date :- 18.4.2012

Tanveer/Suresh

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