DAYA RAM RAM DEEN UPADHAYA Vs. UP ZILA ADHIKARI
LAWS(ALL)-2005-10-27
HIGH COURT OF ALLAHABAD
Decided on October 06,2005

DAYA RAM, RAM DEEN UPADHAYA Appellant
VERSUS
UP ZILA ADHIKARI Respondents

JUDGEMENT

D.P.Singh, J. - (1.) Pleadings are complete and the learned counsel for the parties agree that the petition may be finally disposed off under the Rules of the Court.
(2.) Heard learned counsel for the parties.
(3.) This petition is directed against an order dated 9.7.2004 by which a review application filed by the respondent No. 5 has been allowed.;


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