Mahendra Pratap Singh And Anr. vs The State Of U.P Thru Secy., Home ...
2012 Latest Caselaw 2437 ALL

Citation : 2012 Latest Caselaw 2437 ALL
Judgement Date : 31 May, 2012

Allahabad High Court

Mahendra Pratap Singh And Anr. vs The State Of U.P Thru Secy., Home ... on 31 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 4344 of 2012
 

 
Petitioner :- Mahendra Pratap Singh And Anr.
 
Respondent :- The State Of U.P Thru Secy., Home And Ors.
 
Petitioner Counsel :- Alok Singh Chauhan,Ashok Shukla
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioner and learned A.G.A. for State.

The prayer made in the writ petition is based on mere apprehension and is absolutely misconceived.

No mandamus as prayed for can be issued.

Accordingly, writ petition is dismissed.

Order Date :- 31.5.2012

S. Kumar

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