Yaqub Khan vs The State Of U.P. And 5 Others
2013 Latest Caselaw 2184 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 27187 of 2013
 

 
Petitioner :- Yaqub Khan
 
Respondent :- The State Of U.P. And 5 Others
 
Petitioner Counsel :- Islam Ahamad
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Vipin Sinha,J.

    The present Writ Petition has been filed by the petitioner, inter-alia, praying for quashing the Theka dated 31.3.2012 granted by the respondent no.4 in favour of the respondent no.6 for the Year 2012-13.

    It appears that for the Year 2012-13, the Animal's Bones Theka was granted by the respondent no.4 in favour of the respondent no.6 on 31.3.2012.

    The present Writ Petition, as noted above, seeks quashing of the said Theka.

    From the narration of the facts above, it is evident that the Theka granted in favour of the respondent no.6 was for the Year 2012-13 i.e. with effect from 1.4.2012 to 31.3.2013.

    The period of Theka has, thus, come to an end.

    The present Writ Petition has been filed by the petitioner on 13th May, 2013. The said Theka was granted in fovour of the respondent no.6 on 31.3.2012 while the present Writ Petition has been filed on 13th May, 2013 i.e. after more than a year.

    More-over the period of Theka has already expired on 31.3.2013.

    In view of the above, we are of the opinion that no interference is called for in the present Writ Petition, and no relief can be granted to the petitioner.

    The Writ Petition filed by the petitioner is liable to be dismissed, and the same is accordingly dismissed.

Order Date :- 15.5.2013

Ajeet...