Satish Chandra Srivastava vs State Of U.P. And Others
2011 Latest Caselaw 3420 ALL

Citation : 2011 Latest Caselaw 3420 ALL
Judgement Date : 2 August, 2011

Allahabad High Court

Satish Chandra Srivastava 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. - 43052 of 2011
 

 
Petitioner :- Satish Chandra Srivastava
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- A.M.Lal,S.P.Lal
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

By means of the present writ petition, the petitioner has challenged the order dated 5.8.2010 and 27.5.2011. So far as the order dated 5.8.2010, the petitioner is challenging the order after one year and, therefore, the petitioner cannot be permitted to challenge the said order.

For the rest of the relief, learned Standing Counsel may file counter affidavit within a period of four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter.

Order Date :- 2.8.2011

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