Gyasuddin And 8 Ors. vs State Of U.P. And 20 Ors.
2014 Latest Caselaw 525 ALL

Citation : 2014 Latest Caselaw 525 ALL
Judgement Date : 3 April, 2014

Allahabad High Court

Gyasuddin And 8 Ors. vs State Of U.P. And 20 Ors. on 3 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 19478 of 2014
 

 
Petitioner :- Gyasuddin And 8 Ors.
 
Respondent :- State Of U.P. And 20 Ors.
 
Counsel for Petitioner :- Kuldeep Saxena,Vijit Saxena
 
Counsel for Respondent :- C.S.C.,Diwakar Singh
 

 
Hon'ble Ran Vijai Singh,J.

Heard Sri Kuldeep Saxena, learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents and learned counsel for the Gaon Sabha.

Issue notice.

Notice on behalf of respondent no. 1 has been accepted by the office of the learned chief standing counsel whereas Sri Diwakar Singh has accepted notice on behalf of respondent no.2, therefore, notice need not be issued to respondent nos. 1 and 2. Let notice be issued to respondent nos. 3 to 21 by registered post returnable at an early date. Steps be taken within two weeks.

Affidavits may be exchanged by the next date of listing.

Order Date :- 3.4.2014

samz