Ahilyabai Holker Mahila ... vs State Of U.P. And 5 Others
2013 Latest Caselaw 4156 ALL

Citation : 2013 Latest Caselaw 4156 ALL
Judgement Date : 12 July, 2013

Allahabad High Court

Ahilyabai Holker Mahila ... vs State Of U.P. And 5 Others on 12 July, 2013

Bench: Uma Nath Singh, Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 27361 of 2013
 

 
Petitioner :- Ahilyabai Holker Mahila Mahavidyalaya And Another
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Vikas Mani Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Uma Nath Singh,J.

Hon'ble Ran Vijai Singh,J.

Order(Oral)

In an identical matter being Writ-C No. 13436 of 2012 (Devendra Tripathi vs. State of U.P. & Others), the Court has directed registration of criminal case after holding enquiry as the fund released was not utilized for raising construction and was also found to be misappropriated.

In this case also, there is no other material on record to show that the fund was in fact utilized except the utilization certificate.

Learned counsel for the petitioners thus prays for and is permitted a week's time to file photographs of the construction claimed to have been raised upon release of the first instalment.

List the matter thereafter.

Order Date :- 12.7.2013

anb