Smt. Ranita Devi vs State Of U.P. And Others
2012 Latest Caselaw 5992 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 54806 of 2012
 

 
Petitioner :- Smt. Ranita Devi
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- V.N. Pandey,Sanjeev Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

On 20.11.2012 Sri Virendra Kumar Yadav, learned Standing Counsel stated that inadvertently no letter has been written by the learned Standing Counsel who has accepted the notice to file counter affidavit. Therefore, no instruction has been received. The Court has directed to list the matter on 3.12.2012 and further directed that in case if the counter affidavit will not be filed on the next date, the Bal Vikas Pariyojna Adhikari, Kaptangaj, Kushinagar shall appear in person. It appears that on 3.12.2012 the matter has not been taken up. Nobody has made a mention for taking up the case. Today, Sri Virendra Kumar Yadav, learned Standing Counsel states that a letter has been sent on 26.11.2012 but no instruction has been received and, therefore, the counter affidavit has not been prepared. It appears that on 3.12.2012 the Bal Vikas Pariyojna Adhikari, Kaptangaj, Kushinagar could not appear.

In view of the above, list on 19.12.2012. Let a non-bailable warrant be issued to the Bal Vikas Pariyojna Adhikari, Kaptangaj, Kushinagar to be present on 19.12.2012.

Learned counsel for the petitioner states that he has filed an amendment application in the Registry. On 3.12.2012 the Court has directed to put the application on record but the same is not on record. The office is directed to place the same on record.

Order Date :- 10.12.2012

OP