Smt. Gaytri Devi vs State Of U.P. And 2 Others
2013 Latest Caselaw 5500 ALL

Citation : 2013 Latest Caselaw 5500 ALL
Judgement Date : 5 September, 2013

Allahabad High Court

Smt. Gaytri Devi vs State Of U.P. And 2 Others on 5 September, 2013

Bench: Satya Poot Mehrotra, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 47433 of 2013
 

 
Petitioner :- Smt. Gaytri Devi
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Prashant K. Lal
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

On oral prayer made by Sri Prashant K. Lal, learned counsel for the petitioner, he is permitted to implead the Gaon Sabha concerned as party-respondent No. 4 in the Writ Petition as well as in the Stay Application.

Necessary impleadment will be done during the course of the day.

On prayer made by Sri Prashant K. Lal, learned counsel for the petitioner, the case is directed to be put up as fresh on 18th September, 2013 so as to enable him to file Supplementary Affidavit annexing thereto, Certified Copy of the complete Order-Sheet of the Appeal stated to have been filed by the petitioner before the Divisional Commissioner concerned.

Order Date :- 5.9.2013

Priyanka