Sri Banshidhar Gupta vs State Of U.P. & Another
2014 Latest Caselaw 3276 ALL

Citation : 2014 Latest Caselaw 3276 ALL
Judgement Date : 17 July, 2014

Allahabad High Court

Sri Banshidhar Gupta vs State Of U.P. & Another on 17 July, 2014

Bench: Amreshwar Pratap Sahi, Vivek Kumar Birla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 27470 of 2014
 

 
Petitioner :- Sri Banshidhar Gupta
 
Respondent :- State Of U.P. & Another
 
Counsel for Petitioner :- Sanjay Kumar Verma
 
Counsel for Respondent :- C.S.C.,Anoop Trivedi
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Vivek Kumar Birla,J.

Heard Sri Sanjay Kumar Verma, learned counsel for the petitioner and Sri Vivek Verma, learned counsel for the respondents.

The issue raised in the present petition is covered by the decision of this Court dated 29.01.2014 passed in Writ Petition No.5970 of 2014 (Smt. Rasoolan Vs. State of U.P. and another).

The present petition is also disposed of in the same terms as given in the aforesaid decision.

However, it shall be open to the respondent authority to consider the terms and conditions or any other documents relating to the property in dispute.

Order Date :- 17.7.2014

Ajay