Smt. Khadeeja Begum vs State Of U.P. And 2 Others
2015 Latest Caselaw 2570 ALL

Citation : 2015 Latest Caselaw 2570 ALL
Judgement Date : 22 September, 2015

Allahabad High Court

Smt. Khadeeja Begum vs State Of U.P. And 2 Others on 22 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 54365 of 2015
 

 
Petitioner :- Smt. Khadeeja Begum
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Muzzammil Qureshi,Syed Mahmood
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

No person has been impleaded in his individual capacity, who is said to have occupied public land or interfering in possession of properties belonging to individuals.

The writ petition on account of non impleadment of necessary parties, is dismissed.

Order Date :- 22.9.2015

Ashish Pd.

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