Faizan Ali vs Cane Commissioner U.P. Lucknow & 3 ...
2015 Latest Caselaw 988 ALL

Citation : 2015 Latest Caselaw 988 ALL
Judgement Date : 2 July, 2015

Allahabad High Court

Faizan Ali vs Cane Commissioner U.P. Lucknow & 3 ... on 2 July, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 36041 of 2015
 

 
Petitioner :- Faizan Ali
 
Respondent :- Cane Commissioner U.P. Lucknow & 3 Others
 
Counsel for Petitioner :- A.K.S. Bais
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the petitioner and learned Standing Counsel appearing for the respondents.

The matter pertaining to the recovery of cane dues of the farmers from the owner, of the sugar facctory is engaging the attention of this Court in Public Interest Litigation before a Bench headed by Hon'ble The Chief Justice.

Let this matter be also listed along with the PIL before the Bench presided by Hon'ble The Chief Jusitce.

Order Date :- 2.7.2015

Ashish Pd.

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