LUXMI DEVI Vs. STATE OF UTTAR PRADESH
LAWS(ALL)-1998-3-78
HIGH COURT OF ALLAHABAD
Decided on March 06,1998

LUXMI DEVI Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) This writ petition has been prepared by the petitioner Smt. Luxmi Devi for issue of a writ in the nature of certiorary for quashing the order dated 5-10-1996 passed by the respondent No. 1, IIIrd Additional District and Sessions Judge, Kanpur Dehat in Criminal Revision No. 97 of 1995, Smt. Madhuri Devi v. Smt. Maya Devi and another (Annexure 13 to the writ petition).
(2.) Heard counsel for the parties at length.
(3.) The following pedigree may be placed on record to help in proper appreciation of the merits of this writ petition.;


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