Mister vs State Of U.P. & 2 Others
2015 Latest Caselaw 2178 ALL

Citation : 2015 Latest Caselaw 2178 ALL
Judgement Date : 4 September, 2015

Allahabad High Court

Mister vs State Of U.P. & 2 Others on 4 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50087 of 2015
 

 
Petitioner :- Mister
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Ajay Kumar Chaudhary
 
Counsel for Respondent :- C.S.C.,Shivam Yadav
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

The person to whom the land which is alleged to have been transferred said to be a builder, is not a party in the present writ petition.

In our opinion, he is a necessary party.

The writ petition is accordingly dismissed for non impleadment of necessary party.

Order Date :- 4.9.2015

Ashish Pd.

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