University of Agriculture v. Vijay Kumar Singh, (SC) BS778902

University of Agriculture v. Vijay Kumar Singh, (SC) BS778902 SUPREME COURT OF INDIA

Before:- V.N. Khare, C.J. and M.B. Shah, J.

Special Leave to Appeal (Civil No. 8548 of 1997), from the judgment and order dated 16.10.1996. in CMWP No. 3257 of 1995 of the High Court of Judicature at Allahabad. D/d. 15.12.1998.

University of Agriculture - Petitioner

Versus

Vijay Kumar Singh and Others - Respondents

Land Acquisition - High Court directing appointment of family member of the agriculturist whose land acquired for the University as per the terms of the Government Order.

[Para ]

ORDER

The impugned judgment does not call, for any interference in exercise of our jurisdiction under Article 136 of the Constitution of India. Special Leave Petition is, therefore, dismissed. No costs.