JAHIDA BEGAM Vs. STATE OF U P THRU PRIN SECY PANCHAYAT RAJ LUCKNOW & ORS
LAWS(ALL)-2019-1-135
HIGH COURT OF ALLAHABAD
Decided on January 21,2019

Jahida Begam Appellant
VERSUS
State Of U P Thru Prin Secy Panchayat Raj Lucknow And Ors Respondents

JUDGEMENT

Rakesh Srivastava, J. - (1.) Short counter affidavit, filed on behalf of respondent nos. 1, 3 and 4. is taken on record.
(2.) In view of the order proposed to be passed, notice to respondent no. 5 is dispensed with.
(3.) Heard Sri Ajeet Kumar Singh, learned counsel for the petitioner, the learned Standing Counsel appearing on behalf of respondent nos. 1, 3 and 4 and Sri Rohit Tripathi, learned counsel appearing for respondent no.2.;


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