Prahaladi Patel And Ors. vs The State Of U.P Thru Secy., Home ...
2011 Latest Caselaw 6611 ALL

Citation : 2011 Latest Caselaw 6611 ALL
Judgement Date : 20 December, 2011

Allahabad High Court

Prahaladi Patel And Ors. vs The State Of U.P Thru Secy., Home ... on 20 December, 2011

Bench: Sudhir Agarwal, Surendra Vikram Rathore




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- MISC. BENCH No. - 12662 of 2011
 

 
Petitioner :- Prahaladi Patel And Ors.
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., And Ors.
 
Petitioner Counsel :- Satish K. Tripathi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Surendra Vikram Singh Rathore,J.

Learned counsel for petitioners, at the outset, stated that there are some defects in this writ petition and, therefore, it may be dismissed as not pressed with liberty to file a fresh writ petition.

Writ petition is dismissed with the aforesaid liberty.

Dt. 20.12.2011

PS-12662(M/B)/11

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