DEVENDRA KUMAR Vs. STATE OF U P
LAWS(ALL)-2011-5-19
HIGH COURT OF ALLAHABAD
Decided on May 31,2011

DEVENDRA KUMAR Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Heard Sri Girish Kumar Yadav, learned Counsel for the Petitioners and Sri Ram Krishna, learned Standing Counsel for Respondent Nos. 1, 2 and 3.
(2.) Notices were issued to Respondent No. 4 by order dated 18th April, 2011 but no response has been received.
(3.) By this writ petition, the Petitioners have prayed for a writ of mandamus directing the Respondents not to interfere in the peaceful living of the Petitioners.;


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