Seetla Vs State Of Uttar Pradesh And Others

Allahabad High Court 5 Dec 2019 Writ C No. 11406 Of 2012 (2019) 12 AHC CK 0025
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ C No. 11406 Of 2012

Hon'ble Bench

Dr. Yogendra Kumar Srivastava, J

Advocates

Rajesh Kushwaha, Mahesh Narain Singh, R.M. Yadav,R.N.Yadav

Final Decision

Dismissed

Acts Referred
  • Uttar Pradesh Land Revenue Act, 1901 - Section 4(8), 4(9), 11, 14, 14A, 14A(4), 28
  • Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - 198(4)
  • Constitution Of India, 1950 - Article 226

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2019) 12 AHC CK 0025
  • Coram: Dr. Yogendra Kumar Srivastava, J
  • Bench: Single Bench
  • Advocates: Rajesh Kushwaha, Mahesh Narain Singh, R.M. Yadav,R.N.Yadav
  • Result: Dismissed
Referenced Acts & Sections
  • Uttar Pradesh Land Revenue Act, 1901 - Section 4(8), 4(9), 11, 14, 14A, 14A(4), 28
  • Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - 198(4)
  • Constitution Of India, 1950 - Article 226
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.