Jai Prakash And 21 Others vs State Of U.P. And 23 Others
2015 Latest Caselaw 4431 ALL

Citation : 2015 Latest Caselaw 4431 ALL
Judgement Date : 20 November, 2015

Allahabad High Court

Jai Prakash And 21 Others vs State Of U.P. And 23 Others on 20 November, 2015

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - C No. - 62940 of 2015
 

 
Petitioner :- Jai Prakash And 21 Others
 
Respondent :- State Of U.P. And 23 Others
 
Counsel for Petitioner :- Santosh Kumar Dubey
 
Counsel for Respondent :- C.S.C.,Mahesh Narain Singh
 

 
Hon'ble Abhinava Upadhya,J.

This writ petition has been filed beyond time by 4 years and 143 days by challenging the impugned order dated 27.01.2011 passed in Revision No. 60/2008-09, which was filed against the cancellation of lease of the petitioner under Section 198 (4) of the U.P. Zamindari Abolition and Land Reforms Act, 1950. The said revision has been dismissed.

learned counsel for the petitioners prays for and is granted two weeks' time to file supplementary affidavit explaining the delay in the present writ petition.

List this case after expiry of two weeks.

Order Date :- 20.11.2015

Lbm/-