Hausila Prasad & Anr. vs State Of U.P.,Thru. Prin. Secy., ...
2014 Latest Caselaw 230 ALL

Citation : 2014 Latest Caselaw 230 ALL
Judgement Date : 26 March, 2014

Allahabad High Court

Hausila Prasad & Anr. vs State Of U.P.,Thru. Prin. Secy., ... on 26 March, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 2501 of 2014
 

 
Petitioner :- Hausila Prasad & Anr.
 
Respondent :- State Of U.P.,Thru. Prin. Secy., Revenue Deptt. & 5 Others
 
Counsel for Petitioner :- Dileep Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Learned Standing Counsel who has accepted notice on behalf of opposite party nos. 1 to 4, prays for and is allowed two weeks' time to seek instructions.

List thereafter.

Opposite parties are restrained to cut standing green trees over the plots in question.

Order Date :- 26.3.2014

Anurag/-

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