Satendra Singh vs State Of U.P. And Others
2011 Latest Caselaw 2925 ALL

Citation : 2011 Latest Caselaw 2925 ALL
Judgement Date : 21 July, 2011

Allahabad High Court

Satendra Singh vs State Of U.P. And Others on 21 July, 2011

Bench: R.K. Agrawal, Sunil Hali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - C No. - 37088 of 2011
 

 
Petitioner :- Satendra Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- P.R. Maurya
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble R.K. Agrawal,J.

Hon'ble Sunil Hali,J.

In paragraph 15 of the writ petition it has been stated that neither any notice/information nor any opportunity of hearing has been given to the petitioner before passing the order dated 6.6.2011 by the respondent no.2 while cancellation of income certificate.

Issue notice. Notice on behalf of respondent nos. 1 and 2 has been accepted by the learned standing counsel. Let notice be issued to respondent no.3 fixing 23rd August, 2011. Step be taken within a week. List on 23rd August, 2011.

As an interim measure operation of the order dated 6.6.2011 shall remain stayed.

Order Date :- 21.7.2011

samz

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