Smt. Ram Dulari vs The State Of U.P Thru Secy., Home ...
2012 Latest Caselaw 1872 ALL

Citation : 2012 Latest Caselaw 1872 ALL
Judgement Date : 17 May, 2012

Allahabad High Court

Smt. Ram Dulari vs The State Of U.P Thru Secy., Home ... on 17 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1711 of 2012
 

 
Petitioner :- Smt. Ram Dulari
 
Respondent :- The State Of U.P Thru Secy., Home Lucknow And Ors.
 
Petitioner Counsel :- S.C Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner no.1 Smt. Ram Dulari is only purchaser and, therefore, cannot be a beneficiary. Allegation is that excess share of the original owner has been sold to Smt. Ram Dulari. It has also been pointed out that the petitioner no.2 is not related with the incident of purchase/sale of land.

Issue notice to respondent nos.1 to 3 for 06.8.2012.

Let respondent no.3 be served through Chief Judicial Magistrate, Pratapgarh.

List on 06.8.2012.

Order Date :- 17.5.2012

A.Nigam

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