Brij Bhan Singh Yadav [ P.I.L.] vs State Of U.P.Thru ...
2018 Latest Caselaw 2397 ALL

Citation : 2018 Latest Caselaw 2397 ALL
Judgement Date : 7 September, 2018

Allahabad High Court

Brij Bhan Singh Yadav [ P.I.L.] vs State Of U.P.Thru ... on 7 September, 2018

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

Reserved
 
A.F.R,
 
Court No.19
 
Case :- MISC. BENCH No. - 11374 of 2015 [P.I.L.]
 
Petitioner :- Brij Bhan Singh Yadav 
 
Respondent :- State Of U.P.Thru Prin.Secy.(Housing & Urban Planning) & Ors
 
Counsel for Petitioner :- Hari Shankar Jain
 
Counsel for Respondent :- C.S.C.,Gaurav Mehrotra,Shailendra Singh Chauhan,Sri Mukund Tewari,Upendra Nath Mishra
 
Hon'ble Dilip B. Bhosale,Chief Justice
 
Hon'ble Vivek Chaudhary,J.

Writ Petition is allowed.

For orders, see the order passed by us today (07.09.2018) in Misc. Bench No. 9252 of 2013 (PIL), Brijbhan Singh Yadav Vs. State of U.P. through Principal Secretary, Housing & Town Planning, Lucknow & Ors.

Order Date :-07.09.2018

Arti/-

(Dilip B. Bhosale,C.J.)

(Vivek Chaudhary,J.)

Judgment delivered under Chapter VII Rule 1(2) of Allahabad High Court Rules, 1992.

Date:-07.09.2018

(Vivek Chaudhary,J.)