HORI LAL Vs. STATE OF UTTAR PRADESH & ORS
LAWS(SC)-2019-2-17
SUPREME COURT OF INDIA
Decided on February 05,2019

HORI LAL Appellant
VERSUS
State of Uttar Pradesh And Ors Respondents

JUDGEMENT

Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is directed against the final judgment and order dated 09.03.2017 of the High Court of Judicature at Allahabad in Writ Petition No.44731 of 2016 whereby the Division Bench of the High Court dismissed the writ petition filed by the appellant herein.
(3.) A few relevant facts need mention to appreciate the short controversy involved in this appeal.;


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