Shiv Shanker Yadav And Ors. vs State Of U.P.Through Prin. Secy. ...
2012 Latest Caselaw 1102 ALL

Citation : 2012 Latest Caselaw 1102 ALL
Judgement Date : 30 April, 2012

Allahabad High Court

Shiv Shanker Yadav And Ors. vs State Of U.P.Through Prin. Secy. ... on 30 April, 2012

Bench: Devi Prasad Singh, Saeed-Uz-Zaman Siddiqi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 2986 of 2011
 

 
Petitioner :- Shiv Shanker Yadav And Ors.
 
Respondent :- State Of U.P.Through Prin. Secy. Deptt. Of Environment Civil
 
Petitioner Counsel :- Sudhir Kumar Pandey,I.P.Singh
 
Respondent Counsel :- C.S.C,Mohd.Aslam Khan,Shiv Ji Shukla
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble Saeed-Uz-Zaman Siddiqi,J.

Mr. Vishal Singh has filed Vakalatnama for the petitioner.

Learned Standing Counsel submits that on 26.4.2012, draft rules were placed before the Cabinet and the decision is awaited. Let the status report be furnished to this Court by the next date of listing.

List in the week commencing 14.5.2012 showing the name of Mr. Vishal Singh for the petitioner. The name of Mr. I.P. Singh be deleted from the list since he has been appointed as Chief Standing Counsel of the State.

Order Date :- 30.4.2012

kkb/