Noorul Hassan vs State Of ...
2017 Latest Caselaw 8187 ALL

Citation : 2017 Latest Caselaw 8187 ALL
Judgement Date : 20 December, 2017

Allahabad High Court

Noorul Hassan vs State Of ... on 20 December, 2017

Bench: Devendra Kumar Arora, Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 8739 of 2013
 

 
Petitioner :- Noorul Hassan
 
Respondent :- State Of U.P.Thr.Prin.Secy.Deptt.Of Revenue, Lucknow & Ors.
 
Counsel for Petitioner :- Ved Prakash,Rakesh Bajpai
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajnish Kumar,J.

C.M. Application No. 86925 of 2017

This is an application for substitution on account of death of petitioner. There is no objection by the opposite parties.

Accordingly, the substitution application is allowed.

Learned counsel for petitioner is permitted to incorporate the substitution in the memo of petition during the course of day.

List on 15.01.2018.

On the next date of listing, learned Standing Counsel shall produce the record regarding possession of the land in question.

Order Date :- 20.12.2017

psd

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