Parshuram Nishad vs State Of U.P. Thru. Secr. Urban ...
2015 Latest Caselaw 2037 ALL

Citation : 2015 Latest Caselaw 2037 ALL
Judgement Date : 31 August, 2015

Allahabad High Court

Parshuram Nishad vs State Of U.P. Thru. Secr. Urban ... on 31 August, 2015

Bench: Krishna Murari, Amar Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 18385 of 2010
 

 
Petitioner :- Parshuram Nishad
 
Respondent :- State Of U.P. Thru. Secr. Urban Land Ceiling & Ors.
 
Counsel for Petitioner :- Raj Karan Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Krishna Murari, J.

Hon'ble Amar Singh Chauhan, J.

At the outset, Sri Raj Karan Yadav, learned counsel for the petitioner, makes a prayer to dismiss the writ petition as not pressed.

Learned Standing Counsel appearing for the respondents has no objection.

Prayer made is allowed.

Writ petition stands dismissed as not pressed. Interim order, if any, stands vacated.

Order Date :- 31.8.2015

Dcs

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