Babu Lal & 2 Ors. vs State Of U.P. Thru Secy. Revenue & 3 ...
2014 Latest Caselaw 4679 ALL

Citation : 2014 Latest Caselaw 4679 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Babu Lal & 2 Ors. vs State Of U.P. Thru Secy. Revenue & 3 ... on 20 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 4270 of 2003
 

 
Petitioner :- Babu Lal & 2 Ors.
 
Respondent :- State Of U.P. Thru Secy. Revenue & 3 Ors.
 
Counsel for Petitioner :- Rana M.P. Singh
 
Counsel for Respondent :- C.S.C.,B.P. Singh
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out.

None responds for the petitioners to press this writ petition.

The writ petition pertains to year 2003.

Accordingly, the writ petition is dismissed for want of prosecution.

Interim order, if any, stands vacated.

Order Date :- 20.8.2014

Muk

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