SURESH CHANDRA Vs. U P AVAS EVAM VIKAS PARISHAD & ORS
LAWS(SC)-2018-12-25
SUPREME COURT OF INDIA
Decided on December 03,2018

SURESH CHANDRA Appellant
VERSUS
U P Avas Evam Vikas Parishad And Ors Respondents

JUDGEMENT

Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 29.01.2018 passed by the High Court of Judicature at Allahabad, Lucknow Bench in Writ Petition No. 6198(M/B) of 2012 whereby the Division Bench of the High Court dismissed the writ petition filed by the appellant herein.
(3.) In order to appreciate the issue involved in this appeal, which lies in a narrow compass, it is necessary to set out the relevant facts in brief hereinbelow.;


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