Brij Bhan Singh vs State Of U.P. And 3 Others
2015 Latest Caselaw 2173 ALL

Citation : 2015 Latest Caselaw 2173 ALL
Judgement Date : 4 September, 2015

Allahabad High Court

Brij Bhan Singh vs State Of U.P. And 3 Others on 4 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50028 of 2015
 

 
Petitioner :- Brij Bhan Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Kaushal Kishore Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

The Director (Panchayat Raj) U.P. Government under the order impugned dated 17.6.2015 has recorded that the delimitation and constitution of Gram Panchayats has already been notified in official gazette on 4.2.2015. Therefore, no further representations for the purpose can be entertained.

We see no illegality in the order passed, the writ petition is dismissed.

Order Date :- 4.9.2015

Ashish Pd.

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