Chotey Lal vs State Of U.P. Through Secretary ...
2014 Latest Caselaw 269 ALL

Citation : 2014 Latest Caselaw 269 ALL
Judgement Date : 27 March, 2014

Allahabad High Court

Chotey Lal vs State Of U.P. Through Secretary ... on 27 March, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 4909 of 1999
 

 
Petitioner :- Chotey Lal
 
Respondent :- State Of U.P. Through Secretary Revenue Lucknow And Others
 
Counsel for Petitioner :- Chotey Lal [Distt.Jail],Kamlesh Singh
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

In compliance of the order dated 7.3.2014 learned Standing Counsel has submitted the report in the Registry, High Court being Court of record has taken the same on record.

Learned counsel for the petitioner prays for and is allowed fortnight time to file objection.

List immediately after the expiry of the period.

Order Date :- 27.3.2014

Anurag/-

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