ANAND PRAKASH Vs. STATE OF U.P.
LAWS(ALL)-2019-11-293
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on November 20,2019

ANAND PRAKASH Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

YOGENDRA KUMAR SRIVASTAVA ,J. - (1.) Vakalatnama filed by Sri Prem Chandra Saroj learned counsel, on behalf of the petitioners, is taken on record.
(2.) Heard Sri Prem Chandra Saroj, learned counsel for the petitioners, Sri Shivam Yadav, learned counsel for the fourth respondent, and Sri Mata Prasad, learned Standing Counsel appearing for the State-respondents.
(3.) The present writ petition has been filed seeking a direction to the respondents to allot developed abadi plot to the petitioners to the extent of 10% of their acquired land in view of the Full Bench decision of this Court in Gajraj Singh and others Vs. State of U.P. and others1.;


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