Iqrar Husain vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 3728 ALL

Citation : 2012 Latest Caselaw 3728 ALL
Judgement Date : 27 August, 2012

Allahabad High Court

Iqrar Husain vs State Of U.P. Thru Secy. And Others on 27 August, 2012

Bench: Yatindra Singh, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 34269 of 2012
 

 
Petitioner :- Iqrar Husain
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Brijesh Kumar Pandey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Mahendra Dayal,J.

This is writ petition in substance is for executing the order of Joint Registrar, Co-operative Societies, Moradabad Region, district Moradabad (respondent No.3) dated 15.12.2011.

We have heard counsel for the parties.

In the circumstances of the case, the petitioner may file a representation before respondent-3 within one month. In case, the representation is filed, it may be decided by respondent-3 by a speaking order, if possible, within three months from the date of receipt of the representation. The petitioner will file a certified copy of this order, other necessary documents and a duly stamped self-addressed envelope along with his representation. Respondent-3 after taking decision will communicate the same to the petitioner.

With these observations, the writ petition is disposed of.

Order Date :- 27.8.2012

SFH