Kadam Singh vs State Of U.P. & Others
2012 Latest Caselaw 2056 ALL

Citation : 2012 Latest Caselaw 2056 ALL
Judgement Date : 22 May, 2012

Allahabad High Court

Kadam Singh vs State Of U.P. & Others on 22 May, 2012

Bench: Sunil Ambwani, Aditya Nath Mittal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - C No. - 22160 of 2012
 

 
Petitioner :- Kadam Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Sushil Kumar Shukla
 
Respondent Counsel :- C. S. C.
 

 
Hon'ble Sunil Ambwani,J.

Hon'ble Aditya Nath Mittal,J.

Learned standing counsel produced report of the Sub Divisional Magistrate, which shows that an enquiry was made in presence of the petitioner, in which the petitioner had agreed that he had given the land under an agreement to brick kiln own. The brick kiln owner has not produced any material to show that he has the deposited royalty. Let a counter affidavit be filed by the State respondents, within three weeks, bringing on record the report and the statement given by the petitioner before the Sub Divisional Magistrate.

List on 10.07.2012.

Order Date :- 22.5.2012

nethra

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