State vs A.P.Narayan
2012 Latest Caselaw 742 ALL

Citation : 2012 Latest Caselaw 742 ALL
Judgement Date : 24 April, 2012

Allahabad High Court

State vs A.P.Narayan on 24 April, 2012

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 15826 of 1992
 

 
Petitioner :- State
 
Respondent :- A.P.Narayan
 
Petitioner Counsel :- S.C.,P.K.Misra
 
Respondent Counsel :- S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Called in revised. None appeared for petitioner. However, I have perused the record.

Writ petition is directed against the order dated 7.2.1991 (annexure - 1) passed by Addl. Commissioner (Judicial), Gorakhpur Division, Gorakhpur, whereby he allowed the appeal of the tenure-holders and remanded the matter to the Prescribed Authority on a restricted issue.

Learned Standing Cousnel could not point out any legal or otherwise error occurring on the face of the order.

In view of the above, I find no ground to interfere under Article 226 of the Constitution.

Writ petition is accordingly dimissed.

Interim order, if any, stands vacated.

Order Date :- 24.4.2012

sks-grade iv

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