Saroj Devi Vs State Of Uttar Pradesh And Others

Allahabad High Court 19 Apr 2019 Writ - C No. 22369 Of 2009
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ - C No. 22369 Of 2009

Hon'ble Bench

Siddhartha Varma, J

Advocates

Rajiv Kumar Saini, Vijay Kumar Dwivedi, Vishal Khandelwal, M.N. Singh, S.C., V.K. Singh

Final Decision

Allowed

Acts Referred

Limitation Act, 1963 — Article 137#Uttar Pradesh Zamindari Abolition And Land Reforms Rules, 1952 — Rule 338#Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 122B(4F), 198, 198(2), 198(4), 198(6), 341

Judgement Text

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Case Metadata
  • Coram: Siddhartha Varma, J
  • Bench: Single Bench
  • Advocates: Rajiv Kumar Saini, Vijay Kumar Dwivedi, Vishal Khandelwal, M.N. Singh, S.C., V.K. Singh
  • Result: Allowed
Referenced Acts & Sections

Limitation Act, 1963 — Article 137#Uttar Pradesh Zamindari Abolition And Land Reforms Rules, 1952 — Rule 338#Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 122B(4F), 198, 198(2), 198(4), 198(6), 341

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