Vinay Kumar Agrawal And Others vs State Of U.P. Thru Secy. And Others
2019 Latest Caselaw 3634 ALL

Citation : 2019 Latest Caselaw 3634 ALL
Judgement Date : 26 April, 2019

Allahabad High Court

Vinay Kumar Agrawal And Others vs State Of U.P. Thru Secy. And Others on 26 April, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 60110 of 2012
 

 
Petitioner :- Vinay Kumar Agrawal And Others
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Counsel for Petitioner :- Rishikesh Tripathi
 
Counsel for Respondent :- C.S.C.,Ashok K. Pandey,N.N. Mishra
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

The petitioner no.2 is dead. His heirs and legal representatives have applied for substitution. The substitution is formal in nature and is permitted after condoning the delay if any.

Substitution Application No.328618 of 2014 is allowed.

The necessary amendment in the writ petition may be carried out within three days.

Learned counsel for the petitioners is directed to bring on record the Government Orders providing for the scheme for conversion of nazool land into free hold.

List in the next cause list.

Order Date :- 26.4.2019

Pramod Tripathi