Naiksha vs State Of U.P. And Others
2011 Latest Caselaw 4880 ALL

Citation : 2011 Latest Caselaw 4880 ALL
Judgement Date : 27 September, 2011

Allahabad High Court

Naiksha vs State Of U.P. And Others on 27 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 46420 of 2011
 

 
Petitioner :- Naiksha
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Prem Shankar Shukla
 
Respondent Counsel :- C.S.C.,Mahesh Narain Singh
 

 
Hon'ble Rajes Kumar,J.

Counter affidavit filed on behalf of respondent no. 2. Learned counsel for the petitioner prays for and is granted a week's time to file rejoinder affidavit.

It appears that by the order dated 16.8.2011, the District Magistrate was directed to make an inquiry and give his report but along with the counter affidavit the report of the District Magistrate has not been annexed.

Learned Standing Counsel seeks further time to look into the matter.

Put up on 18.10.2011 as fresh.

Order Date :- 27.9.2011

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