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Dileep Kumar vs Union Of India Throu,Secy.Road & ...
2018 Latest Caselaw 1668 ALL

Citation : 2018 Latest Caselaw 1668 ALL
Judgement Date : 23 July, 2018

Allahabad High Court
Dileep Kumar vs Union Of India Throu,Secy.Road & ... on 23 July, 2018
Bench: Vikram Nath, Rajesh Singh Chauhan



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- LAND ACQUISITION No. - 16022 of 2018
 
Petitioner :- Dileep Kumar
 
Respondent :- Union Of India Throu,Secy.Road & Transport Ministry & Ors.
 
Counsel for Petitioner :- Rakesh Kumar Yadav,Mulayam Singh Yadav
 
Counsel for Respondent :- C.S.C.,A.S.G.
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

Sri Ashish Saxena, learned Standing Counsel for the State-respondents upon instructions received from the Executive Engineer, Public Works Department, Lucknow states that the matter is under consideration and, as such, sometime may be granted so that appropriate affidavit may be filed.

As prayed, list after four weeks to enable the learned Standing Counsel for the State-respondents to file an appropriate affidavit.

Order Date :- 23.7.2018

Suresh/

[Rajesh Singh Chauhan,J.] [Vikram Nath,J]

 

 

 
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