Syed Sajid Hasan And 6 Others vs State Of U.P. Thru Secy. And ...
2013 Latest Caselaw 6586 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 52694 of 2013
 

 
Petitioner :- Syed Sajid Hasan And 6 Others
 
Respondent :- State Of U.P. Thru Secy. And Another
 
Counsel for Petitioner :- Mohammad Hisham Qadeer,M.A. Qadeer
 
Counsel for Respondent :- C.S.C.,J.H. Khan
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

Admittedly against the grant of licence in favour of the respondent no. 4, the petitioner has filed writ petition No. 34190 of 2009.  He has filed another writ petition for consideration of his application made for grant of licence for the year 2012-13.  The second writ petition is also pending.  For the year 2013-14,  he has made a fresh application which is not considered therefore, he has filed third writ petition.

In our opinion, it would be appropriate for the petitioner to make an amendment application in his writ petition no. 6522 of 2013 which is pending in respect of the subsequent period also.

The writ petition is dismissed with the aforesaid direction.

Order Date :- 24.10.2013

Priyanka