Shamsad Ahmad vs State Of U.P. And 6 Others
2018 Latest Caselaw 3177 ALL

Citation : 2018 Latest Caselaw 3177 ALL
Judgement Date : 10 October, 2018

Allahabad High Court

Shamsad Ahmad vs State Of U.P. And 6 Others on 10 October, 2018

Bench: Ashok Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 3627 of 2018
 

 
Petitioner :- Shamsad Ahmad
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Sanjay Kumar Tripathi
 
Counsel for Respondent :- C.S.C.,Tariq Maqbool Khan
 

 
Hon'ble Ashok Kumar,J.

An affidavit is filed by the petitioner enclosing therein certain photographs and disputing that the encroachment is still on the Gaon Sabha land as such the bricks and construction items are still not removed.

As jointly prayed, put up on 24.10.2018, in the additional cause list.

Order Date :- 10.10.2018

sweta

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