Vinod Kumar And 6 Others vs State Of U.P. And 3 Others
2019 Latest Caselaw 5054 ALL

Citation : 2019 Latest Caselaw 5054 ALL
Judgement Date : 27 May, 2019

Allahabad High Court

Vinod Kumar And 6 Others vs State Of U.P. And 3 Others on 27 May, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 18131 of 2019
 

 
Petitioner :- Vinod Kumar And 6 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rajesh Kumar Singh
 
Counsel for Respondent :- C.S.C.,Sunil Kumar Singh
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

The petitioners contends that in pursuance to the advertisement issued by the Nagar Panchayat, Maswasi, District Rampur they have applied for allotment of shops after depositing the requisite amount and that as their bids were of the highest amount and were accepted on 5.9.2017 but till date the possession of the shops allotted to each of them has not been given.

Sri Surendra Kumar Singh, learned counsel appearing for the respondents no.3 and 4 wants to seek instructions and file counter affidavit.

He may do so within a month.

List in the second week of July, 2019 for admission/final disposal.

Order Date :- 27.5.2019

Pramod Tripathi

Supreme Court Judgments

High Court Judgments

Campus Buzz

Library

Legal Education

More

Circulars & Notices

Vinod Kumar And 6 Others vs State Of U.P. And 3 Others
2019 Latest Caselaw 5054 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Vinod Kumar And 6 Others vs State Of U.P. And 3 Others2019 Latest Caselaw 5054 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Vinod Kumar And 6 Others vs State Of U.P. And 3 Others
2019 Latest Caselaw 5054 ALL