GURU BUX SINGH Vs. DY. DIRECTOR OF CONSOLIDATION BARABANKI
LAWS(ALL)-2017-7-281
HIGH COURT OF ALLAHABAD
Decided on July 31,2017

GURU BUX SINGH Appellant
VERSUS
Dy. Director Of Consolidation Barabanki Respondents

JUDGEMENT

RAJAN ROY,J. - (1.) Heard.
(2.) Supplementary affidavit filed today is taken on record.
(3.) This is a writ petition under Article 226 of the Constitution of India challenging the orders passed by the Consolidation authorities under Sections 9, 11(1) and 43 of the U.P. Consolidation of Holdings Act, 1953.;


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