Gramin Pashu Shav Nishtaran ... vs Registrar / Chief Executive ...
2011 Latest Caselaw 1551 ALL

Citation : 2011 Latest Caselaw 1551 ALL
Judgement Date : 6 May, 2011

Allahabad High Court

Gramin Pashu Shav Nishtaran ... vs Registrar / Chief Executive ... on 6 May, 2011

Bench: Devi Prasad Singh, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 4284 of 2011
 

 
Petitioner :- Gramin Pashu Shav Nishtaran Audhyogic Uttpadan Sahkari Samit
 
Respondent :- Registrar / Chief Executive Officer,U.P. Khadi & Village Ind
 
Petitioner Counsel :- Sanjay Kumar
 
Respondent Counsel :- B.L. Verma
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

Heard learned counsel for the parties and perused the record.

With regard to his grievance, the petitioner has made a representation to opposite party no. 1 which is pending.

Accordingly, we dispose of the writ petition with the direction to opposite party no. 1 to look into the matter and take a decision on the petitioner's representation in accordance with law within three months from the date of production of certified copy of this order. Liberty is given to the petitioner to make fresh representation.

Subject to above, the writ petition stands disposed of.

Order Date :- 6.5.2011

Rizvi