LAWS(ALL)-2020-1-716

SATYA NARAYAN SHUKLA Vs. STATE OF U P

Decided On January 17, 2020
Satya Narayan Shukla Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

(1.) Heard Sri Yogesh Mishra, learned counsel for the petitioners.

(2.) Learned Standing Counsel accepted notice on behalf of respondent Nos.1 to 6, Sri Azad Rai, learned counsel for respondent No.7 and Sri Abhishek Kumar, learned counsel for respondent No.8.

(3.) The petitioners have preferred the present writ petition challenging the order dtd. 31/7/2019 passed by the Deputy Director of Consolidation, Ballia, copy of which is appended as Annexure No.4 to the writ petition.