UMA SHANKAR SINGH Vs. STATE OF U.P. AND 4 OTHERS
LAWS(ALL)-2016-9-370
HIGH COURT OF ALLAHABAD
Decided on September 15,2016

UMA SHANKAR SINGH Appellant
VERSUS
State of U.P. and 4 Others Respondents

JUDGEMENT

Ran Vijai Singh, J. - (1.) Vakalatnama filed by Sri Rajeev Trivedi, on behalf of respondent no.5 today, is taken on record.
(2.) Heard Sri Rahul Srivastava, learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents, Sri T.P.Singh, learned senior counsel assisted by Sri Rajiv Trivedi and Sri T.M. Khan, learned counsel for the Gaon Sabha.
(3.) Through this writ petition, prayer has been made for issuing a writ of certiorari quashing the order dated 16.5.2016 passed by the District Supply Officer, Ballia as well as the order dated 23.6.2015 passed by the Sub Divisional Officer, Bansdeeh, District Ballia.;


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