BHULAI RAM Vs. D D C
LAWS(ALL)-2015-7-384
HIGH COURT OF ALLAHABAD
Decided on July 10,2015

Bhulai Ram Appellant
VERSUS
D D C Respondents

JUDGEMENT

- (1.) Heard Sri Alok Yadav, holding brief of learned counsel for the petitioners.
(2.) Although the matter was taken up in the revised list, none has appeared for the respondents
(3.) The writ petition arises out of an objection under section 20 of the UP Consolidation of Holdings Act (the Act).;


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