Sri Jai Devi Sahkari Avas Samiti ... vs State Of U.P.Through Prin. Secy. ...
2022 Latest Caselaw 317 ALL

Citation : 2022 Latest Caselaw 317 ALL
Judgement Date : 1 April, 2022

Allahabad High Court

Sri Jai Devi Sahkari Avas Samiti ... vs State Of U.P.Through Prin. Secy. ... on 1 April, 2022

Bench: Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- WRIT - C No. - 1006264 of 2007
 

 
Petitioner :- Sri Jai Devi Sahkari Avas Samiti Ltd. Thr.Secy. Obj.Filed
 
Respondent :- State Of U.P.Through Prin. Secy. Institutional Finance L
 
Counsel for Petitioner :- J.P.Mathur
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

The issue raised in the present writ petition is similar to one decided by this Court today in Writ-C No.1006261 of 2007.

Thus, the present writ petition is also allowed on the same reasoning and terms as indicated in the judgment passed today in Writ-C No.1006261 of 2007.

Order Date :- 1.4.2022

akverma

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