JAGANNATH SHARMA Vs. IV ADDITIONAL DISTRICT
LAWS(ALL)-2012-5-119
HIGH COURT OF ALLAHABAD
Decided on May 02,2012

JAGANNATH SHARMA Appellant
VERSUS
IV ADDITIONAL DISTRICT Respondents

JUDGEMENT

- (1.) Heard Sri Anjani Kumar Mishra, learned counsel for petitioner; and Sri M.K. Gupta and Kunal Ravi Singh, learned counsel appearing for respondents.
(2.) These three writ petitions involve common questions of law and facts and, therefore, have been heard together and are being decided by this common judgment. However, for the purpose of reference to facts and documents, parties have referred to pleadings in Writ Petition No. 6593 of 1980 and, therefore, this Court is referring pleadings and documents from the aforesaid writ petition.
(3.) Writ petition is directed against the order dated 6.3.1979 passed by Civil Judge rejecting application of petitioner against auction proceedings in respect to land in question and the Revisional order dated 21.4.1980 whereby revision of petitioner has been rejected.;


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