Ajay Singh Vs State Of U.P. Thru.Prin. Secy. Urban Dept. Lko. & Ors.

Case No: P.I.L. Civil No. 27598 Of 2021

Date of Decision: Nov. 26, 2021

Acts Referred: Allahabad High Court Rules, 1952 — Rule 1(3A)#Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 49(b), 49(c), 122B#Juvenile Justice (Care & Protection of Children), Act, 2015 — Section 105

Hon'ble Judges: Ramesh Sinha, J; Vivek Varma, J

Bench: Division Bench

Advocate: Vinod Kumar Singh, Anu Pratap Singh, Satish Chandra Kashish

Final Decision: Dismissed