Smt. Santosh Devi vs State Of U.P. Thru Secy. And 6 ...
2013 Latest Caselaw 6587 ALL

Citation : 2013 Latest Caselaw 6587 ALL
Judgement Date : 24 October, 2013

Allahabad High Court

Smt. Santosh Devi vs State Of U.P. Thru Secy. And 6 ... on 24 October, 2013

Bench: Arun Tandon, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 58466 of 2013
 

 
Petitioner :- Smt. Santosh Devi
 
Respondent :- State Of U.P. Thru Secy. And 6 Others
 
Counsel for Petitioner :- Subhash Mani Tripathi,Ram Prakash Sharma
 
Counsel for Respondent :- C.S.C.,P.K. Mishra
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

District Magistrate, Sant Kabir Nagar will file a personal affidavit as to whyappropriate action is not taken in respect of the election of the respondent no. 7, which is rendered void, in view of the cancellation of the caste certificate of respondent no. 7.

Learned Standing Counsel may file the affidavit by 7.5.2013.

Notices will be issued to all the respondents by registered speed post A.D.

Steps be taken within three days.

Order Date :- 24.10.2013

Priyanka

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