Mahendra Singh Yadav vs State Of U.P. And Others
2011 Latest Caselaw 3383 ALL

Citation : 2011 Latest Caselaw 3383 ALL
Judgement Date : 2 August, 2011

Allahabad High Court

Mahendra Singh Yadav vs State Of U.P. And Others on 2 August, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 43201 of 2011
 

 
Petitioner :- Mahendra Singh Yadav
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ram Sagar Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

By the impugned order, excess amount paid is being realized. It is the contention of the petitioner that no case of misrepresentation or fraud has been made out and, therefore, the realization of the excess amount, if any, is not justified.

Learned Standing Counsel prays for and is granted four weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter.

Till the next date of listing, the realization of the excess amount in pursuance of the impugned order dated 3.6.2011 shall remain stayed.

Order Date :- 2.8.2011

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