DEEN BANDHU Vs. ADDL COMMISSIONER
LAWS(ALL)-2012-12-130
HIGH COURT OF ALLAHABAD
Decided on December 13,2012

DEEN BANDHU Appellant
VERSUS
ADDL COMMISSIONER Respondents

JUDGEMENT

- (1.) Matter is taken in revised cause list.
(2.) None appeared on behalf of the contesting respondents.
(3.) Heard Sri Mohd. Sadab Khan, learned counsel for the petitioner. learned State Counsel and perused the record.;


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