Dukkhu vs State Of U.P. And 6 Others
2016 Latest Caselaw 6342 ALL

Citation : 2016 Latest Caselaw 6342 ALL
Judgement Date : 3 October, 2016

Allahabad High Court

Dukkhu vs State Of U.P. And 6 Others on 3 October, 2016

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - C No. - 47800 of 2016
 

 
Petitioner :- Dukkhu
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Ramesh Kumar Mishra,Gyanendra Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Diwakar Singh
 

 
Hon'ble Anjani Kumar Mishra,J.

The grievance of the petitioner is that an application filed by him under Section 198-A of the UP Zamindari Abolition & Land Reforms Act has failed to elicit any action from the respondents. This application is stated to have been filed on 25.07.2016.

Learned Standing Counsel is directed to obtain instruction in the matter by the next date fixed.

Put up on 27.10.2016.

Order Date :- 3.10.2016

Priyanka

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