ACHAL SINGH Vs. IIIRD ADDL. DISTRICT JUDGE, FATEHPUR AND OTHERS
LAWS(SC)-1987-5-45
SUPREME COURT OF INDIA
Decided on May 06,1987

ACHAL SINGH Appellant
VERSUS
Iiird Addl. District Judge, Fatehpur And Others Respondents

JUDGEMENT

Sabyasachi Mukharji, G.L.Oza, JJ. - (1.) Having considered the facts and circumstances of this case we direct that the application for allotment and the application for release should be disposed of by the appropriate authority on merits within a period of four months from today. Premises will continue in possession until the disposal that matter. With these observations the SLP is disposed of. Decided accordingly.;


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