HARI RAM Vs. ADDITIONAL COMMISSIONER GORAKHPUR DIVISION
LAWS(ALL)-2012-1-52
HIGH COURT OF ALLAHABAD
Decided on January 02,2012

HARI RAM Appellant
VERSUS
ADDITIONAL COMMISSIONER (ADMINISTRATION), GORAKHPUR DIVISION GORAKHPUR Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioner.
(2.) The petitioner admits the pedigree as extracted in Paragraph 4 of the writ petition which is as follows :
(3.) In Paragraph 5 of the writ petition it is also admitted that Adhare, who is reported to have died issueless, had a surviving widow Smt. Dhupia.;


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