Smt. Shiv Murti Singh And Ors. vs State Of U.P.Throu Its Secy.Urban ...
2018 Latest Caselaw 1678 ALL

Citation : 2018 Latest Caselaw 1678 ALL
Judgement Date : 23 July, 2018

Allahabad High Court

Smt. Shiv Murti Singh And Ors. vs State Of U.P.Throu Its Secy.Urban ... 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. - 91 of 2015
 
Petitioner :- Smt. Shiv Murti Singh And Ors.
 
Respondent :- State Of U.P.Throu Its Secy.Urban Devp.Deptt.Lko.And Ors.
 
Counsel for Petitioner :- Parijat Singh "Jeetu",Komal Prasad Tiwari,Pradeep Kumar Tripathi
 
Counsel for Respondent :- C.S.C.,Aprajita Bansal,Gaurav Mehrotra,N.C.Mehrotra,Naveen Chandra Upadhyay
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

Learned counsel for the petitioners prays for and is granted two weeks' time to file the rejoinder affidavit in response to the counter affidavit filed by the State-respondents.

List after two weeks.

Order Date :- 23.7.2018

Suresh/

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

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