Rajesh Singh vs State Of U.P.
2012 Latest Caselaw 909 ALL

Citation : 2012 Latest Caselaw 909 ALL
Judgement Date : 25 April, 2012

Allahabad High Court

Rajesh Singh vs State Of U.P. on 25 April, 2012

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 22877 of 1991
 

 
Petitioner :- Rajesh Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- R.R.Yadav,R.K. Yadav
 
Respondent Counsel :- S.C.
 

 
Hon'ble Sudhir Agarwal,J.

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

Writ petition is directed against the orders dated 27.2.1982 and 22.5.1990 (annexures - 1 and 4) passed by respondent no. 3 and order dated 1.6.1991(annexures - 5) passed by respondent no. 2.

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 impugned order warranting interference. Writ petition is, accordingly, dismissed.

Interim order, if any, stands vacated.

Order Date :- 25.4.2012

sks-grade iv

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