WPMS/179/2011
2021 Latest Caselaw 1474 UK

                   Office Notes,
                reports, orders or
                 proceedings or
SL. No   Date                                   COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     WPMS No.179 of 2011
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Mahavir Singh Tyagi, Senior Advocate, assisted by Mr. Sunil Chandra, Advocate, for the petitioner.

Mr. M.S. Bisht, Standing Counsel, for the State.

Learned Senior Counsel for the petitioner makes a statement which is not disputed by the respondents before this Court, that the issue involved in the present writ petition, which is arising out of the proceedings under Section 122B of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, stands covered by the judgment dated 21.08.2017, which was rendered by this Court in WPMS No.2497 of 2007, "Naim Vs. Collector & another".

Hence this writ petition too would stands disposed of under the same terms and conditions as rendered vide judgment dated 21.08.2017 in WPMS No.2497 of 2007, "Naim Vs. Collector & another".

(Sharad Kumar Sharma, J.) 09.04.2021

NR/