Jitendra And Others vs State Of U.P. Thru' Secry., Mines ...
2011 Latest Caselaw 604 ALL

Citation : 2011 Latest Caselaw 604 ALL
Judgement Date : 29 March, 2011

Allahabad High Court

Jitendra And Others vs State Of U.P. Thru' Secry., Mines ... on 29 March, 2011

Bench: Sunil Ambwani, Kashi Nath Pandey




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 14247 of 2011
 

 
Petitioner :- Jitendra And Others
 
Respondent :- State Of U.P. Thru' Secry., Mines And Minerals And Others
 
Petitioner Counsel :- Udit Chandra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Sunil Ambwani,J.

Hon'ble Kashi Nath Pandey,J.

Learned standing counsel has taken instructions in the matter, and informs the Court that all the five petitioners were transporting minor minerals in tractors which did not bear the registration numbers. They indulged in beating the Government employees, who are involved in checking the movement of the minor minerals. An FIR has been lodged against the petitioners, who had run away from the spot after leaving away the trucks.

Let a detailed counter affidavit be filed by the learned standing counsel annexing copy of the FIR.

Put up on 5.4.2011 in the additional cause list.

Order Date :- 29.3.2011

nethra