KUNWAR BALDEV SINGH Vs. STATE OF U.P. & 12 OTHERS
LAWS(ALL)-2015-8-302
HIGH COURT OF ALLAHABAD
Decided on August 17,2015

Kunwar Baldev Singh Appellant
VERSUS
State Of U.P. And 12 Others Respondents

JUDGEMENT

Rakesh Tiwari, Mukhtar Ahmad, J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel on behalf of respondent nos. 1, 4 to 11, Sri S.C. Dwivedi, learned counsel on behalf of respondent no.3, Dr. H.N. Tripathi, learned counsel for the respondent no.2 and Sri P.K. Jain, learned Senior Counsel assisted by Sri Madhav Jain, learned counsel for the respondent no.12.
(2.) This writ petition has been filed for order or direction in the nature of certiorari quashing the impugned order dated 16.7.2015, passed by respondent no.5, Additional District Magistrate (City) Agra District-Agra, appended at annexure-9 to the writ petition, which is quoted below: ..[VERNACULAR TEXT OMITTED]... ..[VERNACULAR TEXT OMITTED]...
(3.) It appears that the aforesaid order has passed after inquiry made by Additional Magistrate (Second) and Tehsildar Sadar.;


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