Devendra Dutt Shukla And Ors Vs Additional Commissioner Lko.And Ors

Allahabad High Court (Lucknow Bench) 10 May 2019 Miscellaneous Single No. 3391 Of 2008 (2019) 05 AHC CK 0235
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Miscellaneous Single No. 3391 Of 2008

Hon'ble Bench

Devendra Kumar Upadhyaya, J

Advocates

Aseem Chandra, Krishna Chandra, Somesh Tripathi, R.N. Gupta

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 226
  • Uttar Pradesh Consolidation Of Holdings Rules, 1954 - Section 97, 98, 99, 100, 101, 102, 103, 104, 105, 106, 107, 108, 109
  • Uttar Pradesh Land Revenue Act, 1901 - Section 33, 33(2), 33(2)(b), 39, 39(2)
  • Uttar Pradesh Consolidation Of Holdings Act, 1953 - Section 4, 6(1), 6(2), 9A(2), 27, 52

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 05 AHC CK 0235
  • Coram: Devendra Kumar Upadhyaya, J
  • Bench: Single Bench
  • Advocates: Aseem Chandra, Krishna Chandra, Somesh Tripathi, R.N. Gupta
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 226
  • Uttar Pradesh Consolidation Of Holdings Rules, 1954 - Section 97, 98, 99, 100, 101, 102, 103, 104, 105, 106, 107, 108, 109
  • Uttar Pradesh Land Revenue Act, 1901 - Section 33, 33(2), 33(2)(b), 39, 39(2)
  • Uttar Pradesh Consolidation Of Holdings Act, 1953 - Section 4, 6(1), 6(2), 9A(2), 27, 52
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