Raj Kumar @ Baboo Lal vs State Of U.P. Thru Secy. And 3 ...
2013 Latest Caselaw 7118 ALL

Citation : 2013 Latest Caselaw 7118 ALL
Judgement Date : 25 November, 2013

Allahabad High Court

Raj Kumar @ Baboo Lal vs State Of U.P. Thru Secy. And 3 ... on 25 November, 2013

Bench: Arun Tandon, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 64126 of 2013
 

 
Petitioner :- Raj Kumar @ Baboo Lal
 
Respondent :- State Of U.P. Thru Secy. And 3 Others
 
Counsel for Petitioner :- S.R. Verma,Bhawna Verma
 
Counsel for Respondent :- C.S.C.,A.P. Srivastava
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

The grievance of the petitioner in the matter the demand/recovery certificate under the order impugned dated 1.8.2011 needs to be examined by respondent no. 2 at the first instance.

In view of the aforesaid, writ petition is disposed of with liberty to the petitioner to make a representation ventilating all his grievances before respondent no. 2 within two weeks from today along with certified copy of this order. On such representation being made, respondent no. 2 shall consider and decide the same by means of a reasoned speaking order, preferably within four weeks thereafter.

Order Date :- 25.11.2013

Priyanka