M.Khan vs S.D.M.
2012 Latest Caselaw 906 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 36477 of 1994
 

 
Petitioner :- M.Khan
 
Respondent :- S.D.M.
 
Petitioner Counsel :- D.Pratap
 
Respondent Counsel :- Shyam Narain,Sc
 

 
Hon'ble Sudhir Agarwal,J.

Petitioner was issued notice to engage another counsel pursuant to Court's order dated 17.11.2009. Office report dated 24.4.12 shows that notice sent by registered post has neither been received back now acknowledgement is received. Service is deemed sufficient.

List revised. None appeared on behalf of the petitioner. However, I have perused the record.

Writ petition is directed against the order dated 28.9.1994 (annexure - 7) passed by SDM, Naugarh, Siddharth Nagar, holding the petitioner guilty of embezzlement for a sum of Rs. 25,338/-. 

Having gone through the impugned order as also the pleadings and grounds taken in writ petition, I find no ground to interfere as there is no error apparent on the face of the impugned order warranting interference.

The writ petition is, therefore, dismissed.

Any interim order, if any, stands vacated.

Order Date :- 25.4.2012

sks-grade iv