NOORUL HAQ Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Ms. Pooja Agarwal, learned counsel for petitioner as well as Sri Nail Pradhan, learned Addl. Chief Standing Counsel for the State respondent Nos. 1 to 3.

(2.) In light of the proposed order, notices to respondent No. 4 is dispensed with.

(3.) The present dispute pertains to the land situated at Khasra No. 24 existing at Khurram Nagar, Ward - Shankar Purwa, District - Lucknow measuring 4140 sq. ft.