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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.87-88  OF 2013

STATE OF U.P, THR. PRIN.SECY.,IRRIGN. & ANR.    APPELLANTS

                VERSUS

MANOJ MISRA & ORS.                                RESPONDENTS

O R D E R

1. We have heard learned counsel for the appellants.

2. After  going  through  the  records  and  hearing  learned  

counsel for the appellants, we are of the opinion that the appeals,  

being  devoid  of  any  merit,  are  liable  to  be  dismissed  and  are  

dismissed accordingly.  No order as to costs.

.......................J. (H.L. DATTU)

.......................J. (RANJAN GOGOI)

NEW DELHI; JANUARY 18, 2013