Vijay Pratap Maurya vs State Of U.P. & Others
2012 Latest Caselaw 3306 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 36130 of 2009
 

 
Petitioner :- Vijay Pratap Maurya
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Manoj Kumar,B.K. Tripathi,Harindra Prasad,S.B.Maurya
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Amendment Application

For the reasons stated in the accompanying affidavit, the Amendment Application is allowed. Learned counsel for the applicant is permitted to change the name of District From 'Gorakhpur' to 'Mau' wherever necessary in the writ petition. Said incorporation be carried out forthwith.

Order Date :- 30.7.2012

SRY

Case :- WRIT - A No. - 36130 of 2009

Petitioner :- Vijay Pratap Maurya

Respondent :- State Of U.P. & Others

Petitioner Counsel :- Manoj Kumar,B.K. Tripathi,Harindra Prasad,S.B.Maurya

Respondent Counsel :- C.S.C.

Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondents. He prays for and is accorded eight weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next four weeks.

List thereafter. 

Order Date :- 30.7.2012

SRY