Hari Krishna Vs State Of Uttar Pradesh And Others

Allahabad High Court 3 May 2019 Writ - C No. 33611 Of 2018 (2019) 05 AHC CK 0038
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ - C No. 33611 Of 2018

Hon'ble Bench

Siddhartha Varma, J

Advocates

Shivendra Bahadur, M.D. Singh Shekhar, Ram Dayal Tiwari

Final Decision

Allowed

Acts Referred
  • Uttar Pradesh Consolidation Of Holdings Rules, 1954 - Rule 109
  • Uttar Pradesh Revenue Code Rules, 2016 - Section 36(4), 36(5)
  • Uttar Pradesh Revenue Code, 2006 - Section 38, 38(1)

Judgement Text

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Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2019) 05 AHC CK 0038
  • Coram: Siddhartha Varma, J
  • Bench: Single Bench
  • Advocates: Shivendra Bahadur, M.D. Singh Shekhar, Ram Dayal Tiwari
  • Result: Allowed
Referenced Acts & Sections
  • Uttar Pradesh Consolidation Of Holdings Rules, 1954 - Rule 109
  • Uttar Pradesh Revenue Code Rules, 2016 - Section 36(4), 36(5)
  • Uttar Pradesh Revenue Code, 2006 - Section 38, 38(1)
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