Tifani vs State Of U.P. And Others
2015 Latest Caselaw 5460 ALL

Citation : 2015 Latest Caselaw 5460 ALL
Judgement Date : 15 December, 2015

Allahabad High Court

Tifani vs State Of U.P. And Others on 15 December, 2015

Bench: Arun Tandon, Harsh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 65865 of 2008
 

 
Petitioner :- Tifani
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Parmeshwar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

Heard learned counsel for the parties.

Petitioner before this Court seeks transfer of the land at the same rate on which it was purchased from the petitioner in terms of the order dated 11.6.1996.

It is his case that the land was purchased for establishing a sugar mill which in fact, has not been established and, therefore, land must be returned at the same price.

Passed over on the illness slip of Sri Parmeshwar Yadav, learned counsel for the petitioner.

List on 22.12.2015 peremptorily.

Order Date :- 15.12.2015

Ashish Pd.

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