GUDIYA Vs. STATE OF U.P. THROUGH ITS CHIEF SECRETARY HOME DEPARTMENT U.P.
LAWS(ALL)-2013-12-190
HIGH COURT OF ALLAHABAD
Decided on
December 11,2013
Smt. Gudiya
Appellant
VERSUS
State of U.P. through its Chief Secretary Home Department U.P.
Respondents
JUDGEMENT
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(1.) Heard learned counsel for the parties and perused the record.
(2.) Learned A.G.A. Sri Ashutosh Kumar Tripathi has filed affidavit sworn by Nand Prakash Maurya Tehsildar Sadar, District- Allahabad. In para 6 of the said affidavit, it has been contended that the order dated 5.4.2013 and 10.5.2013 passed by this Court has already been complied with.
(3.) Learned counsel for the respondent No. 4 does not dispute the aforesaid fact.;
(2.) Learned A.G.A. Sri Ashutosh Kumar Tripathi has filed affidavit sworn by Nand Prakash Maurya Tehsildar Sadar, District- Allahabad. In para 6 of the said affidavit, it has been contended that the order dated 5.4.2013 and 10.5.2013 passed by this Court has already been complied with.
(3.) Learned counsel for the respondent No. 4 does not dispute the aforesaid fact.;
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