Hari Prasad Pandey Vs State Of UP And 5 Others
Bench: Single Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
Writ Petition (C) No. 11091 Of 2024
Hon'ble Bench
Dr. Yogendra Kumar Srivastava, J
Advocates
Anurag Tripathi, Garima Chauhan, Jainendra Pandey, Rahul Kumar Mishra, Madan Mohan Srivastava
Final Decision
Disposed Of
Acts Referred
Constitution of India, 1950 — Article 243Q(2)#Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 1(2), 8#Uttar Pradesh Revenue Code, 2006 — Section 1, 2, 3, 25, 26, 27#Uttar Pradesh Municipalities Act, 1916 — Section 3
Judgement Text
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