JANAK SUTA Vs. STATE OF U.P. THROUGH ITS SECRETARY GRAM VIKAS DEPTT. AND ORS.
LAWS(ALL)-2011-9-575
HIGH COURT OF ALLAHABAD
Decided on
September 22,2011
Janak Suta
Appellant
VERSUS
State Of U.P. Through Its Secretary Gram Vikas Deptt. And Ors.
Respondents
JUDGEMENT
Anil Kumar, J. -
(1.) MATTER has been taken in revised cause list.
(2.) NONE appears on behalf of the Petitioner to press the present writ petition.Heard learned Standing Counsel for the opposite parties and perused the record.
(3.) BY means of the present writ petition, Petitioner has challenged the order of transfer dated29.01.2004 (Annexure No. 1) passed by O.P. No. 2.;
(2.) NONE appears on behalf of the Petitioner to press the present writ petition.
(3.) BY means of the present writ petition, Petitioner has challenged the order of transfer dated29.01.2004 (Annexure No. 1) passed by O.P. No. 2.;
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