Chandra Bhan Upadhyay And Another vs D.D.C. And 3 Ors.
2014 Latest Caselaw 1465 ALL

Citation : 2014 Latest Caselaw 1465 ALL
Judgement Date : 2 May, 2014

Allahabad High Court

Chandra Bhan Upadhyay And Another vs D.D.C. And 3 Ors. on 2 May, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 23830 of 2014
 

 
Petitioner :- Chandra Bhan Upadhyay And Another
 
Respondent :- D.D.C. And 3 Ors.
 
Counsel for Petitioner :- Ratnesh Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

As prayed by the learned counsel for the petitioner he is granted a weeks time to file supplementary affidavit.

Put up as fresh on 19th May, 2014.

In the meantime, the learned Standing Counsel is directed to produce the original record of case no. 1012 under Section 9-A (2) Village Paaus, Post Gontha Pergana and Tahsil Ghosi, District Mau which is said to have been decided on the basis of a compromise on 12.2.1977 by the next date fixed.

Copy of the order be supplied to the learned Standing Counsel today itself, free of cost.

Order Date :- 2.5.2014

Priyanka

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