RAM SANEHI Vs. STATE OF U P & OTHERS
LAWS(ALL)-2017-5-547
HIGH COURT OF ALLAHABAD
Decided on May 04,2017

RAM SANEHI Appellant
VERSUS
State Of U P And Others Respondents

JUDGEMENT

Sangeeta Chandra, J. - (1.) Heard learned counsel for the petitioner, Shri R.C. Singh and counsel for the private respondents, Shri R.P. Dubey assisted by Shri R.R.K. Mishra and also the learned Standing Counsel, Shri Aditya Kumar Yadav appearing for the State-Respondents.
(2.) Writ Petition No. 37698 of 2000 was filed initially challenging the proceedings relating to auction dated 03.04.2000 and order dated 10.05.2000 confirming the same and order dated 16.05.2000 issuing a sale certificate. Later on, it was amended and a prayer was added for quashing of the order dated 16.03.2005 passed by the Commissioner, Bareilly Division, Bareilly.
(3.) Writ Petition No. 66433 of 2005 was filed by the petitioner challenging the orders dated 18.02.2005 passed by the Commissioner, Bareilly Division, Bareilly and order dated 05.02.1999 passed by the Assistant Commissioner (Stamp), District Shahjahanpur.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.