Beni Ram And 36 Others vs State Of U.P. And 5 Others
2016 Latest Caselaw 5034 ALL

Citation : 2016 Latest Caselaw 5034 ALL
Judgement Date : 9 August, 2016

Allahabad High Court

Beni Ram And 36 Others vs State Of U.P. And 5 Others on 9 August, 2016

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - C No. - 36722 of 2016
 

 
Petitioner :- Beni Ram And 36 Others
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Ram Prakash Upadhyay
 
Counsel for Respondent :- C.S.C.,Ashish Kumar Srivastava
 

 
Hon'ble Anjani Kumar Mishra,J.

Learned counsel for the petitioner prays for and is granted a week's time to file documentary proof to establish that the order of remand passed by the Commissioner was served or filed in the court where the matter had been remanded.

The grievance of the petitioner is that despite the order or remand having been passed in the year 2007, no proceedings in its pursuance have been undertaken.

Put up as fresh on 07.09.2016.

Order Date :- 9.8.2016

Priyanka

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