C/M Madarsa Arabia ... vs State Of U.P. And Others
2011 Latest Caselaw 6020 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 51797 of 2010
 

 
Petitioner :- C/M Madarsa Arabia Raza-E-Mustafa Thru' Its Manager & Anr.
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ch. N.A. Khan
 
Respondent Counsel :- C.S.C.,Mahammad Naseer Ahmad
 

 
Hon'ble V.K. Shukla,J.

The impugned order in question reflects that before the State Level committee on 13.01.2010, the Manager of Madarsa appeared and sought for short time to produce the documents by 15.01.2010. There is categorical recital of the fact in the impugned order that in spite of the expiry of the aforesaid period, no document had been produced and qua the said statement of fact in the impugned order, no explanation has been furnished by the petitioner. Record further reflects that Manager has proceeded to mention that notice was served on 16.01.2010 and when on 18.01.2010 the documents were tried to be produced, but the same were not accepted. As position is not clear, confronted with this situation, Sri Irsad Ali, learned counsel for the petitioner request that the matter be adjourned for the day in order to explain the situation.

Request made is accepted. List this case in the next cause list.

Order Date :- 22.11.2011

SRY