GHANSHYAM BANSAL Vs. STATE OF U P
LAWS(ALL)-2013-12-87
HIGH COURT OF ALLAHABAD
Decided on December 13,2013

Ghanshyam Bansal Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) Heard Sri P.K.S. Paliwal, learned counsel for the petitioner, Sri Triveni Shanker, Sri Ramendra Pratap Singh, learned Advocate and Learned Standing Counsel for respondents.
(2.) These are two writ petitions which are against the same impugned order passed by the Special Executive Officer (Land Acquisition) Greater Noida, Gautam Budh Nagar dated 17th October, 2008.
(3.) Counsel for both sides advanced their arguments as pleading is complete.;


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