SECRETARY CO-OPERATIVE CANE DEVELOPMENT SOCIETY Vs. ANIL KUMAR PANDEY
LAWS(ALL)-2017-8-152
HIGH COURT OF ALLAHABAD
Decided on August 18,2017

Secretary Co-Operative Cane Development Society Appellant
VERSUS
Anil Kumar Pandey Respondents

JUDGEMENT

ARUN TANDON,J. - (1.) Heard Sri Ravindra Singh, learned counsel for the appellant, Sri Rajeev Mishra, learned counsel for respondent-writ petitioners and learned Standing Counsel for the State-respondents.
(2.) Special Appeal No. 398 of 2016 is directed against the judgment and order of the learned Single Judge dated 12th May, 2016 passed in Writ-A No. 60557 of 2015 (Anil Kumar Pandey and 17 Others v. State of U.P. and 4 Others), while Special Appeal No. 399 of 2016 is directed against the judgment and order of the learned Single Judge dated 12th May, 2016 passed in Writ-A No. 10706 of 2016 (Ram Darash Singh v. State of U.P. and 4 Others).
(3.) Both special appeals raise common questions of law and facts, therefore, they have been clubbed together and are being decided by means of this common order. Special Appeal No. 398 of 2016 is treated to be the leading special appeal.;


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