Anand Kumar Patel vs State Of U.P.And Others
2012 Latest Caselaw 5673 ALL

Citation : 2012 Latest Caselaw 5673 ALL
Judgement Date : 21 November, 2012

Allahabad High Court

Anand Kumar Patel vs State Of U.P.And Others on 21 November, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 46561 of 2012
 

 
Petitioner :- Anand Kumar Patel
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- K.M.Tripathi
 
Respondent Counsel :- C.S.C.,Anuj Kumar
 

 
Hon'ble Rajes Kumar,J.

Affidavit of compliance filed today. The same may be placed on record.

In the affidavit it is stated that necessary recovery proceeding has been initiated against the Gram Pradhan and the concerned person and the necessary action has also been initiated by the District Magistrate. So far as another direction to the Principal Secretary is concerned, Sri Pankaj Rai, learned Additional Chief Standing Counsel states that the matter may be listed after a month to inform the Court about the further progress in the matter.

List in first week of January, 2013.

Order Date :- 21.11.2012

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