Gilendra Singh vs State Of U.P. And 2 Others
2016 Latest Caselaw 2879 ALL

Citation : 2016 Latest Caselaw 2879 ALL
Judgement Date : 20 May, 2016

Allahabad High Court

Gilendra Singh vs State Of U.P. And 2 Others on 20 May, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 23651 of 2016
 

 
Petitioner :- Gilendra Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Shantanu Khare,Ashok Khare
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

It is contended on behalf of the petitioner that the land in question was given in the supurdugi of the police and from the report of the Superintendent of Police which he has submitted to the District Magistrate, it is evident that he has found that there was no negligence on the part of the police. It is further contended that in view of the said report, there is no material against the petitioner.

Matter needs consideration.

Learned Standing Counsel may seek instruction in the matter.

Put up this case in the additional cause list before appropriate bench on 11.07.2016.

Order Date :- 20.5.2016