SHYAM NARAIN PANDEY Vs. STATE OF U P
LAWS(ALL)-2011-2-49
HIGH COURT OF ALLAHABAD
Decided on February 18,2011

SHYAM NARAIN PANDEY Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) These are two writ petitions which involve purely legal questions of law. The State has filed its response.
(2.) Counsel for both the parties have agreed to proceed with the hearing of the these petitions.
(3.) Heard the learned Counsel for the parties.;


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