C/M MOHAMMADPUR EDUCATIONALAND WELFARE SOCIETY Vs. STATE OF U.P.
LAWS(ALL)-2017-2-24
HIGH COURT OF ALLAHABAD
Decided on February 22,2017

C/M Mohammadpur Educationaland Welfare Society Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

HONBLE SUNEET KUMAR,J. - (1.) Heard Sri G.K. Singh, Senior Advocate, assisted by Sri Santosh Kumar Singh, learned counsels appearing for the petitioner, Sri R.K. Ojha, Senior Advocate, assisted by Sri Arvind Srivastava, learned counsel appearing for the fourth respondent and the learned Standing Counsel.
(2.) On the consent of the parties, the writ petitions are being decided by a common judgment and order as per Rules of the Court.
(3.) All the petitions common facts and law is involved, therefore, is being heard together, the pleadings of petition of Writ - C No. - 13189 of 2016 (Committee of Management, Mohammadpur Educational and Welfare Society and another vs. State of U.P. and 3 others) is being taken as the lead case.;


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