DEEPAK KUMAR AGRAWAL Vs. NAGAR PALIKA PARISHAD
LAWS(ALL)-2014-3-257
HIGH COURT OF ALLAHABAD
Decided on March 07,2014

DEEPAK KUMAR AGRAWAL Appellant
VERSUS
NAGAR PALIKA PARISHAD Respondents

JUDGEMENT

- (1.) List has been revised. No one appears to oppose this petition.
(2.) Heard learned counsel for the petitioner and perused the record.
(3.) By means of this writ petition, the petitioner has challenged the orders dated 9th January, 2006 and 3rd July, 2006, whereby he has been blacklisted, his security forfeited and the remaining dues declined.;


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