NIRANJAN LAL Vs. DISTRICT JUDGE BULANDSHAHR

LAWS(SC)-1998-2-53

SUPREME COURT OF INDIA

Decided on February 06,1998

NIRANJAN LAL Appellant

VERSUS

DISTRICT JUDGE,BULANDSHAHR Respondents

Cited Judgements :-

OM PRAKASH VS. II ADDL DISTRICT JUDGE SAHARANPUR [LAWS(ALL)-2000-9-47] [REFERRED TO]
DAMYANTI MANOOCHA VS. ADDITIONAL DISTRICT JUDGE COURT NO 9 FAIZABAD [LAWS(ALL)-2015-5-32] [REFERRED TO]

JUDGEMENT

- (1.)We cannot entertain the factual controversy raised in this matter. The special leave petition is dismissed. The petitioner, if so advised, may move the High Court for review.

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