Smt. Kamla Devi vs State Of U.P. & 3 Others
2015 Latest Caselaw 2551 ALL

Citation : 2015 Latest Caselaw 2551 ALL
Judgement Date : 22 September, 2015

Allahabad High Court

Smt. Kamla Devi vs State Of U.P. & 3 Others on 22 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 54380 of 2015
 

 
Petitioner :- Smt. Kamla Devi
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Ganesh Pandey,Rajesh Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

It is admitted to the petitioner that Revisional Suit No. 610 of 2004 filed by respondent no.4 is pending before the Court of Civil Judge (Junior Division), Bhadohi in respect of suit properties at litigations and the petitioner is a defendant in the suit.

The pendency of the suit has deliberately been misconceived in the present writ petition.

Accordingly the writ petition is dismissed for want of concealment of material facts.

Order Date :- 22.9.2015

Ashish Pd.

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