Smt. Sumanlata Srivastava And ... vs State Of U.P. And Another
2016 Latest Caselaw 3687 ALL

Citation : 2016 Latest Caselaw 3687 ALL
Judgement Date : 4 July, 2016

Allahabad High Court

Smt. Sumanlata Srivastava And ... vs State Of U.P. And Another on 4 July, 2016

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 4349 of 2016
 

 
Petitioner :- Smt. Sumanlata Srivastava And Another
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Siddhartha Varma
 
Counsel for Respondent :- G.A.,Pradeep Kumar
 

 
Hon'ble Pankaj Mithal,J.

It is not a matter arising out of rent control proceedings or order passed under Section 25 of the Provincial Small Cause Courts Act, 1887 and, as such, is not cognizable by this Bench.

Let it be listed before the appropriate Court dealing with petitions under Article 227 of the Constitution of India.

Order Date :- 4.7.2016

Brijesh

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