Jai Prakash Vs Board Of Revenue And Others

Allahabad High Court 1 Oct 2019 Writ - B No. 11311 Of 1995 (2019) 10 AHC CK 0010
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ - B No. 11311 Of 1995

Hon'ble Bench

Salil Kumar Rai, J

Advocates

G.N. Verma, A.B. Paul, A.N. Verma, A.P. Paul, Anuj Kumar Sharma, Ashutosh Pandey, B.B. Paul , Dr. H. N. Tripathi, Srivastava, Alka Srivastava, Anuj Kumar Sharma, Ashok Kumar, Avadhesh Kumar Upadhyay, G.C. Sharma, Kumar Anish, Pradeep Chandra, Radha Upadhyay, Rohit Upadhyay, Sankatha Rai, Santosh Kumar Srivastava, Syed Wajid Ali, Rohit Kumar Upadhyay

Final Decision

Allowed

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 100
  • Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - Section 18, 171, 229(B), 331(4)
  • Agra Tenancy Act, 1926 - Section 24
  • Uttar Pradesh Consolidation Of Holdings Act, 1953 - Section 49

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 10 AHC CK 0010
  • Coram: Salil Kumar Rai, J
  • Bench: Single Bench
  • Advocates: G.N. Verma, A.B. Paul, A.N. Verma, A.P. Paul, Anuj Kumar Sharma, Ashutosh Pandey, B.B. Paul , Dr. H. N. Tripathi, Srivastava, Alka Srivastava, Anuj Kumar Sharma, Ashok Kumar, Avadhesh Kumar Upadhyay, G.C. Sharma, Kumar Anish, Pradeep Chandra, Radha Upadhyay, Rohit Upadhyay, Sankatha Rai, Santosh Kumar Srivastava, Syed Wajid Ali, Rohit Kumar Upadhyay
  • Result: Allowed
Referenced Acts & Sections
  • Code Of Criminal Procedure, 1973 - Section 100
  • Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - Section 18, 171, 229(B), 331(4)
  • Agra Tenancy Act, 1926 - Section 24
  • Uttar Pradesh Consolidation Of Holdings Act, 1953 - Section 49
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