Smt. Raj Kumari Tyagi vs State Of U.P. And Others
2011 Latest Caselaw 5124 ALL

Citation : 2011 Latest Caselaw 5124 ALL
Judgement Date : 14 October, 2011

Allahabad High Court

Smt. Raj Kumari Tyagi vs State Of U.P. And Others on 14 October, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 59370 of 2011
 

 
Petitioner :- Smt. Raj Kumari Tyagi
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Sushil Kumar Sharma
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

By the letter dated 20.8.2011 it is informed by the respondent to the petitioner under the Right to Information Act that in pursuance of the order dated 6.7.2010, a sum of Rs.7,90,297/- is sought to be recovered, out of which a sum of Rs.60,000/- has already been recovered. The order dated 6.7.2010 is enclosed as Annexure-2 to the writ petition. In the said order, there is nothing to show that any recovery has been directed against the petitioner.

Learned Standing Counsel is directed to seek instruction in the matter.

Put up on 20.10.2011 as fresh.

Order Date :- 14.10.2011

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