KHATOON & ORS. Vs. THE STATE OF U.P.
LAWS(SC)-2018-2-28
SUPREME COURT OF INDIA
Decided on February 15,2018

Khatoon And Ors. Appellant
VERSUS
The State of U.P. Respondents

JUDGEMENT

ABHAY MANOHAR SAPRE, J. - (1.) Leave granted.
(2.) These appeals are filed against the final judgment and order passed by the High Court of Judicature at Allahabad on 01.08.2016 in C.M.W.P. No.7553 of 2016 etc.etc. and other similar writ petitions on different dates by which the High Court dismissed the writ petitions filed by the appellants herein in terms of the judgment dated 01.08.2016 passed by the same two Judge Bench of the High Court in the bunch of matters with the leading case (W.P. No.7521 of 2016 titled as Mange @ Mange Ram vs. State of U.P. & Ors .).
(3.) In order to appreciate the issues involved in this bunch of appeals, it is necessary to set out the facts, which led to filing of these appeals.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.