Gaon Sabha vs State Of U.P. And 3 Ors.
2014 Latest Caselaw 1565 ALL

Citation : 2014 Latest Caselaw 1565 ALL
Judgement Date : 6 May, 2014

Allahabad High Court

Gaon Sabha vs State Of U.P. And 3 Ors. on 6 May, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 23194 of 2014
 

 
Petitioner :- Gaon Sabha
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Manoj Kumar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

Learned Standing Counsel states that the instructions called for in the instant writ petition have not been received as yet due to ensuing Lok Sabha Election.

In view of the above, put up as fresh on 20th May, 2014 to enable the learned Standing Counsel to obtain instructions as indicated in the order dated 23.4.2014.

Order Date :- 6.5.2014

Priyanka

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