State Of U.P. Thru' Collector Agra vs Sri Chandra Pal Singh
2014 Latest Caselaw 5262 ALL

Citation : 2014 Latest Caselaw 5262 ALL
Judgement Date : 28 August, 2014

Allahabad High Court

State Of U.P. Thru' Collector Agra vs Sri Chandra Pal Singh on 28 August, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- WRIT - C No. - 45459 of 2014
 

 
Petitioner :- State Of U.P. Thru' Collector Agra
 
Respondent :- Sri Chandra Pal Singh
 
Counsel for Petitioner :- Thakur Prasad Yadav/Acsc
 

 
Hon'ble Abhinava Upadhya,J.

Issue notice to the respondent returnable at an early date.

Learned counsel for the petitioner will take steps for service of notice upon the respondent within a week.

List after service of notice.

Learned counsel for the petitioner submits that certain relevant material has remained to be filed along with the writ petition for which he prays that he may be allowed time to file supplementary affidavit.

In the meantime, learned counsel may file the said affidavit.

Order Date :- 28.8.2014

SKM

Download the LatestLaws.com Mobile App