GOMTI DEVI AND ORS. Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2019-6-37
HIGH COURT OF ALLAHABAD
Decided on June 28,2019

Gomti Devi And Ors. Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioners and learned Additional Government Advocate on behalf of opposite party no.1 to 3 and perused the record.
(2.) As the point involved in the present writ petition is trivial in nature , so with the consent of parties, the writ petition is being heard and decided at the admission stage.
(3.) Notice to opposite party no.4 is dispensed with.;


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