Ram Naresh Yadav vs District Collector Kushinagar ...
2021 Latest Caselaw 3968 ALL

Citation : 2021 Latest Caselaw 3968 ALL
Judgement Date : 18 March, 2021

Allahabad High Court

Ram Naresh Yadav vs District Collector Kushinagar ... on 18 March, 2021

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 148 of 2021
 

 
Petitioner :- Ram Naresh Yadav
 
Respondent :- District Collector Kushinagar And 4 Others
 
Counsel for Petitioner :- Yashpal Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Prakash Padia,J.

The present review application has been filed on behalf of the petitioner, to review the judgment/order dated 04.02.2021.

The controversy involved in the present petition is that whether the graveyard is waqf property or not. In this regard, I called Sri Puneet Gupta, learned counsel, appearing on behalf of the U.P. Sunni Central Waqf Board. On the instructions, it is stated by Sri Puneet Gupta, that the property in dispute is waqf property.

In view of the above, a prayer has been made by the learned counsel for the petitioner, to dismiss the present review application as not pressed.

Accordingly, the review application is dismissed as not pressed.

Order Date :- 18.3.2021

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Ram Naresh Yadav vs District Collector Kushinagar ...
2021 Latest Caselaw 3968 ALL

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Ram Naresh Yadav vs District Collector Kushinagar ...2021 Latest Caselaw 3968 ALL

LatestLaws Partner Event : IJJ

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

Ram Naresh Yadav vs District Collector Kushinagar ...
2021 Latest Caselaw 3968 ALL