Narendra Kumar Mishra vs State Of U.P. & Others
2012 Latest Caselaw 3126 ALL

Citation : 2012 Latest Caselaw 3126 ALL
Judgement Date : 20 July, 2012

Allahabad High Court

Narendra Kumar Mishra vs State Of U.P. & Others on 20 July, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 34594 of 2012
 

 
Petitioner :- Narendra Kumar Mishra
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Rang Nath Pandey
 
Respondent Counsel :- C.S.C.,B.K. Yadav
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos. 1 and 2. Sri B.K. Yadav, Advocate has entered appearance on behalf of respondent Nos. 3, 4 and 5.

Each one of the respondents is accorded six weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.

List this petition thereafter.

It has been contended on behalf of the petitioner that in the present case his reply qua the expenditure incurred in construction of school building has not been considered in correct perspective, and even for the work which was not got done by the petitioner, liability has been fastened upon him, and consequently, recovery is bad.

Prima facie the argument advanced by the petitioner appears to have some substance and requires consideration by this Court, as such till the next date of listing no recovery shall be made from the petitioner.

Order Date :- 20.7.2012

SRY