Vijay Kumar Others Vs State Of Uttar Pradesh And Others

Allahabad High Court 31 Oct 2019 Writ B No. 1831 Of 2019 (2019) 10 AHC CK 0097
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ B No. 1831 Of 2019

Hon'ble Bench

J.J. Munir, J

Advocates

Narendra Kumar Chaturvedi, Ashok Kumar Yadav

Final Decision

Allowed

Acts Referred
  • Land Revenue Act, 1901 - Section 41, 210, 218, 219, 219(1)
  • Uttar Pradesh Revenue Code, 2006 - Section 230, 231
  • General Clauses Act, 1897 - Section 6
  • Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - Section 333
  • Uttar Pradesh Agriculturists Relief Act, 1934 - Section 5
  • Code Of Civil Procedure, 1908 - Section 115
  • Uttar Pradesh Land Laws (Amendment) Act, 1997 - Section 219, 219(2)
  • Uttar Pradesh Zamindari Abolition And Land Reforms Rules, 1952 - Rule 115N, 115N(3)

Judgement Text

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Case Metadata
  • Citation: (2019) 10 AHC CK 0097
  • Coram: J.J. Munir, J
  • Bench: Single Bench
  • Advocates: Narendra Kumar Chaturvedi, Ashok Kumar Yadav
  • Result: Allowed
Referenced Acts & Sections
  • Land Revenue Act, 1901 - Section 41, 210, 218, 219, 219(1)
  • Uttar Pradesh Revenue Code, 2006 - Section 230, 231
  • General Clauses Act, 1897 - Section 6
  • Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - Section 333
  • Uttar Pradesh Agriculturists Relief Act, 1934 - Section 5
  • Code Of Civil Procedure, 1908 - Section 115
  • Uttar Pradesh Land Laws (Amendment) Act, 1997 - Section 219, 219(2)
  • Uttar Pradesh Zamindari Abolition And Land Reforms Rules, 1952 - Rule 115N, 115N(3)
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