Dhananjai Upadhyay vs State Of U.P. And Others
2012 Latest Caselaw 3469 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 53110 of 2004
 

 
Petitioner :- Dhananjai Upadhyay
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- A.K.Malviya
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

By the impugned order dated 20.11.2004, the Additional District Magistrate (Administration), Deoria has informed that the representation of the petitioner dated 2.9.2003 has been disposed of by the District Magistrate vide order dated 11.9.2004.

The contention of the petitioner was that the said order has not been served upon him. This Court vide order dated 23.7.2009 has asked the learned Standing Counsel to file copy of the order along with supplementary counter affidavit. Learned Standing Counsel has filed the supplementary counter affidavit dated 4.11.2009 but the aforesaid order has not been annexed. The writ petition was filed in the year 2004. It is unfortunate that despite the  direction given  by this Court the copy of the  order dated 11.9.2004 has not been filed.

Learned Standing Counsel is granted three weeks and no more to file copy of the order dated 11.9.2004.

List in the week commencing 2.9.2012.

Order Date :- 9.8.2012

OP