Imran Khan vs State Of U.P. And Others
2011 Latest Caselaw 4142 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 12511 of 2006
 

 
Petitioner :- Imran Khan
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Mustaqeen Ahmad
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble D.S.R. Varma,J.

Hon'ble Sabhajeet Yadav,J.

Cause shown in the affidavit filed in support of restoration application is sufficient and convincing.

Application is allowed.

The order dated 27-7-2011 dismissing the writ petition is default is recalled and the writ petition is restored to its original number.

Order Date :- 25.8.2011

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Case :- WRIT - C No. - 12511 of 2006

Petitioner :- Imran Khan

Respondent :- State Of U.P. And Others

Petitioner Counsel :- Mustaqeen Ahmad

Respondent Counsel :- C.S.C.

Hon'ble D.S.R. Varma,J.

Hon'ble Sabhajeet Yadav,J.

It is stated by the learned counsel for the petitioner that against the order dated 9-12-2005 passed by the respondent no. 3 whereby the licence of the petitioner to run the Saw Mill was cancelled, the petitioner has already preferred a statutory appeal before the respondent no. 2 which is still pending and has not yet been decided by the competent appellate authority.

In this view of the matter the appellate authority is directed to decide the aforesaid appeal if not already decided, within two months from the date of production of a certified copy of this order before him.

With the aforesaid observation and direction, the writ petition is disposed of.

Order date : 25-8-2011

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