HARBHAJAN Vs. STATE OF U P
LAWS(ALL)-2019-10-165
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on October 31,2019

HARBHAJAN Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioner in both these writ petitions.
(2.) These two writ petitions involved an identical controversy, therefore, they have been heard and are being decided by a common order.
(3.) Both petitions arise out of proceedings under Section 166/167 of the U.P. Zamindari Abolition and Land Reforms Act. The facts of the cases are as follows:-;


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