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Dina Nath & Others vs District Harizan & Samaj Kalyan ...
2012 Latest Caselaw 5476 ALL

Citation : 2012 Latest Caselaw 5476 ALL
Judgement Date : 5 November, 2012

Allahabad High Court
Dina Nath & Others vs District Harizan & Samaj Kalyan ... on 5 November, 2012
Bench: Rajes Kumar



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 3149 of 1994
 

 
Petitioner :- Dina Nath & Others
 
Respondent :- District Harizan & Samaj Kalyan Adhikari & Others
 
Petitioner Counsel :- P.K.S. Paliwal
 
Respondent Counsel :- S.C.
 

 
Hon'ble Rajes Kumar,J.

Leaned counsel for both the parties state that the present writ petition is to be heard along with Writ Petition No. 1659 of 2010.

I have a jurisdiction to decide the writ petition only upto the year 2000. Therefore the writ petition of 2010 cannot be heard by me.

Put up this file along with record of Writ Petition No. 1659 of 2010 before Hon'ble the Acting Chief Justice for necessary order.

Order Date :- 5.11.2012

OP

 

 

 
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