LAWS(ALL)-2020-2-320

MANOJ KUMAR MASIH Vs. STATE OF U.P.

Decided On February 20, 2020
Manoj Kumar Masih Appellant
V/S
STATE OF U.P Respondents

JUDGEMENT

(1.) Counter affidavit filed today, the same is taken on record.

(2.) Heard Sri Tarun Agrawal, counsel for the petitioner and standing counsel for the State. Perused the material available on record.

(3.) Both the present writ petitions arise out of similar order dated 24.2.2007 as well as the order dated 13.2.2008 passed against the petitioner in respect of two sale deeds executed in favour of the petitioner by a person belonging to Schedule Caste. Both the above said petitions are being decided together by this common order.