AKHANAD PRATAP NARAYAN Vs. UNION OF INDIA
LAWS(ALL)-2014-5-230
HIGH COURT OF ALLAHABAD
Decided on May 22,2014

Akhanad Pratap Narayan Singh Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) By means of this writ petition, petitioner has prayed for mandamus commanding the respondents to pay interest @ 18% per annum on Rs.1,03,137/- (arrears of freedom fighter from 1.7.81 to 31.3.195) in favour of the petitioner.
(2.) The respondent no. 1 has filed his counter affidavit in reply to which the petitioner has filed his rejoinder affidavit.
(3.) We have heard the learned counsel for the petitioner and the learned Standing Counsel for the State.;


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