Awdhesh Pratap Singh & Another vs State Of U.P. & Others
2012 Latest Caselaw 785 ALL

Citation : 2012 Latest Caselaw 785 ALL
Judgement Date : 24 April, 2012

Allahabad High Court

Awdhesh Pratap Singh & Another vs State Of U.P. & Others on 24 April, 2012

Bench: Devi Prasad Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- WRIT - A No. - 63955 of 2008
 

 
Petitioner :- Awdhesh Pratap Singh & Another
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Kshetresh Chandra Shukla
 
Respondent Counsel :- C.S.C.,Anuj Kumar,P.K. Bajpai
 

 
Hon'ble Devi Prasad Singh,J.

Heard learned counsel for the parties and perused the record.

The controversy involves disputed question of fact.

With regard to their grievance, the petitioners may approach the opposite party no. 2 by making representation, who shall look into the matter and take a decision on the petitioner's representation by passing a speaking and reasoned order in accordance with law, expeditiously say, within a period of two months from the date of production of certified copy of this order alongwith representation. The decision so taken shall be communicated to the petitioners.

Subject to above, the writ petition stands disposed of.

Order Date :- 24.4.2012

Rizvi