Expand

O P Jindal Global University

trademarkclick

2026 2025 2024 2023 2022 2021 2019 2018 2017 2016 2015 2014 2013 2012 2011 2005

January February March April May June July August September October November December

Smt. Pushpa Devi vs State Of U.P.And Others
2012 Latest Caselaw 4496 ALL

Citation : 2012 Latest Caselaw 4496 ALL
Judgement Date : 26 September, 2012

Allahabad High Court

Smt. Pushpa Devi vs State Of U.P.And Others on 26 September, 2012

Bench: Yatindra Singh, Mahendra Dayal

HIGH COURT OF JUDICATURE AT ALLAHABAD

व्यव.प्रकीर्ण याचिका संख्या ४९९१८ वर्ष २०१२

श्रीमती पुष्पा देवी प्रति राज्य उत्तर प्रदेश एवं अन्य

माननीय यतीन्द्र सिंह,न्यायमूर्ति

माननीय महेन्द्र दयाल,न्यायमूर्ति

१- याचिनी ने यह याचिका इस आशय से प्रस्तुत किया है कि उसके मकान को ध्वस्त न किया जाए।

२- हमने पक्षकारो के अधिवक्ता को सुना।

३- यदि याचिनी चाहे तो इस बारे में सिविल न्यायालय के समक्ष वाद योजित कर सकती है

४- इसी टिप्पणी के साथ यह याचिका निरस्त की जाती है।

दिनांक २६-९-२०१२

अ/

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs