Citation : 2014 Latest Caselaw 1731 ALL
Judgement Date : 14 May, 2014
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- WRIT - B No. - 25154 of 2014 Petitioner :- Sher Mohd. Respondent :- D.D.C. /Addl. Collector And 5 Ors. Counsel for Petitioner :- Ashok Trivedi Counsel for Respondent :- C.S.C.,S.C. Verma,S.K. Singh Hon'ble Anjani Kumar Mishra,J.
Learned Standing Counsel is directed to produce the record of case nos. 4087, 4088, 4089 and 4090 of 1990 decided by the Consolidation Officer, Bareilly on 26.6.1995 which record should be at present tagged with the record of Revision No. 25 and 25 of 2012 under Section 48 (1) of the U.P. Consolidation of Holdings Act, (Sher Mohd vs. Lutfan Nabi and others) decided on 28.12.2013.
Put up as fresh on 22nd May, 2014.
Copy of the order be supplied to the learned Standing Counsel, free of costs, during the course of the day.
Order Date :- 14.5.2014
Priyanka
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