Ratti Lal Nishad vs State Of U.P.Through Secretary & ...
2012 Latest Caselaw 6228 ALL

Citation : 2012 Latest Caselaw 6228 ALL
Judgement Date : 20 December, 2012

Allahabad High Court

Ratti Lal Nishad vs State Of U.P.Through Secretary & ... on 20 December, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 67364 of 2012
 

 
Petitioner :- Ratti Lal Nishad
 
Respondent :- State Of U.P.Through Secretary & Ors.
 
Petitioner Counsel :- Lalmani Bind
 
Respondent Counsel :- C.S.C.,Mrigraj Singh
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos. 1, 2 and 3. Sri Mrigraj Singh, Advocate has entered appearance on behalf of respondent No.4.

Each one of the respondents is accorded four weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next one week.

List thereafter along with record of writ petition No.67468, Anand Kumar Pan dey vs. State of U.P. and others, showing the names of respective counsel along with cause title.

Order Date :- 20.12.2012

SRY

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