Chhotey Lal vs State Of U.P. And 2 Ors.
2016 Latest Caselaw 3571 ALL

Citation : 2016 Latest Caselaw 3571 ALL
Judgement Date : 17 June, 2016

Allahabad High Court

Chhotey Lal vs State Of U.P. And 2 Ors. on 17 June, 2016

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- WRIT - A No. - 28781 of 2016
 

 
Petitioner :- Chhotey Lal
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Devendra Kumar Tiwari,Nawal Kishore Deo
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Kaushal Jayendra Thaker,J.

Issue notice to the respondents, who shall file a counter-affidavit on or before 22.7.2016. A week's time, thereafter, is granted to the petitioner for filing rejoinder-affidavit, if he so desires.

Meanwhile, if the respondents are considering the other persons for regularisation, the case of the petitioner may also be considered.

Order Date :- 17.6.2016

Irshad

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