Raj Kumar Singh vs The State Of U.P Thru Principal ...
2012 Latest Caselaw 2298 ALL

Citation : 2012 Latest Caselaw 2298 ALL
Judgement Date : 29 May, 2012

Allahabad High Court

Raj Kumar Singh vs The State Of U.P Thru Principal ... on 29 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1860 of 2012
 

 
Petitioner :- Raj Kumar Singh
 
Respondent :- The State Of U.P Thru Principal Secy., Home. Lucknow
 
Petitioner Counsel :- Ravi Pratap Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

None has put in appearance for the petitioner.

It appears that the prayer made in this petition is to allow the proceedings in the case of petitioner to continue before the same court de hors the fact that vide order, Annexure 1, this court has directed all such cases to be transferred to the Special Court constituted under U.P.Gangesters and Ante Social Activities (Prevention) Act, 1986.

Petitioner is required to show as to how this petition is maintainable against an order passed by this court on the administrative side directing transfer of cases to a court of competent jurisdiction.

List in July, 2012.

Order Date :- 29.5.2012

A.Nigam