ABDUL HAMEED AND ANOTHER Vs. NAGAR PALIKA PARISHAD BELA PRATAPGARH AND OTHERS
LAWS(ALL)-2019-2-63
HIGH COURT OF ALLAHABAD
Decided on February 07,2019

Abdul Hameed And Another Appellant
VERSUS
Nagar Palika Parishad Bela Pratapgarh And Others Respondents

JUDGEMENT

Sangeeta Chandra, J. - (1.) Heard the learned counsel for the petitionhers, Sri Ravi Shankar Somvanshi and Sri Akhilesh Pandey who appears for the opposite party nos. 4 to 9 and Sri Sampurnanand Shukla who appears for the Nagar Palika Parishad is not present.
(2.) The matter was heard on an earlier occasion, but Sri Sampurnanand Shukla failed to assist this Court.
(3.) The order impugned in this writ petition has been passed on 6.7.2006 by the SDM, Sadar, Pratapgarh under Section 147 of the U.P. Municipalities Act, 1960 as well as the order dated 2.7.2011 passed by the Chief Judicial Magistrate, Pratapgarh in Appeal No. 4135 of 2006 preferred under Section 160 of the Act.;


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