Abdul Mazid vs Director Minority Welfare Lko. & ...
2012 Latest Caselaw 4627 ALL

Citation : 2012 Latest Caselaw 4627 ALL
Judgement Date : 28 September, 2012

Allahabad High Court

Abdul Mazid vs Director Minority Welfare Lko. & ... on 28 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 5196 of 2012
 

 
Petitioner :- Abdul Mazid
 
Respondent :- Director Minority Welfare Lko. & Ors.
 
Petitioner Counsel :- Upendra Singh
 
Respondent Counsel :- C.S.C.,Neerav Chitravanshi
 

 
Hon'ble Ajai Lamba,J.

This petition is directed against Madarsa, Razzakiya, Noorul Ullum, Suratganj, Post Suratganj, District Barabanki.

It has not been explained in the petition as to how the said respondent would be State within the meaning of Article 12 of the Constitution of India and the civil writ petition is maintainable under Article 226 of the Constitution of India.

List this case alongwith Civil Writ Petition No.2423(SS) of 2012.

Order Date :- 28.9.2012

A.Nigam

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