Bhartiya Jan Kalyan Samiti ... vs State Of U.P.And Others
2012 Latest Caselaw 3909 ALL

Citation : 2012 Latest Caselaw 3909 ALL
Judgement Date : 31 August, 2012

Allahabad High Court

Bhartiya Jan Kalyan Samiti ... vs State Of U.P.And Others on 31 August, 2012

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 43826 of 2012
 

 
Petitioner :- Bhartiya Jan Kalyan Samiti Through Chairman S.P. Rastogi
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- Anshul Kumar Shinghal,Vinod Kumar Agrawal
 
Respondent Counsel :- C.S.C.,B. Dayal
 

 
Hon'ble Dilip Gupta,J.

It is stated by learned counsel for the petitioner that in view of the averments made in paragraph 1 of the writ petition, the petition is in the nature of public interest litigation.

Place this petition before the appropriate Court as fresh.

Order Date :- 31.8.2012

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