U P AVAS EVAM VIKAS PARISHAD LUCKNOW Vs. NEEL KANT

LAWS(SC)-2002-2-87

SUPREME COURT OF INDIA

Decided on February 13,2002

UTTAR PRADESH AVAS EVAM VIKAS PARISHAD Appellant

VERSUS

NEEL KANT Respondents

JUDGEMENT

- (1.)This appeal stands disposed of in terms of the judgment dated 13th february, 2002 passed in C. A. Nos. 1806 of 1986 and C. A. No. 1807 of 1986. Appeal disposed of accordingly.

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