Manohar Lal vs State Of U.P. Thru Secy. And 4 ...
2013 Latest Caselaw 5887 ALL

Citation : 2013 Latest Caselaw 5887 ALL
Judgement Date : 18 September, 2013

Allahabad High Court

Manohar Lal vs State Of U.P. Thru Secy. And 4 ... on 18 September, 2013

Bench: Satya Poot Mehrotra, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 44208 of 2013
 

 
Petitioner :- Manohar Lal
 
Respondent :- State Of U.P. Thru Secy. And 4 Others
 
Counsel for Petitioner :- Uttar Kumar Goswami
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

Pursuant to the Order dated 29th August, 2013, the case has been put up today as a fresh case.

The present Writ Petition has been filed by the petitioner, under Article 226 of the Constitution of India, inter-alia, praying that the Objection/ Explanation dated 15th July, 2013 submitted by the petitioner in response to the show-cause notice as contained in the Suspension Order dated 5th July, 2013, be considered and decided by the respondents-authorities.

Learned Standing Counsel appearing for the respondents states that the instructions, as mentioned in the Order dated 29th August, 2013, have been received by him, and as per the instructions, the licence of the petitioner has been cancelled by the Order dated 16th/17th August, 2013, after considering the Explanation submitted by the petitioner, in reply to the show-cause notice as contained in the Suspension Order dated 5th July, 2013.

Sri Uttar Kumar Goswami, learned counsel for the petitioner does not dispute that the cancellation Order dated 16th/17th August, 2013 has been passed by the Sub-Divisional Magistrate concerned against the petitioner.

As noted above, the Sub-Divisional Magistrate concerned has considered the Explanation submitted by the petitioner and passed the Order dated 16th/17th August, 2013 cancelling the licence of the petitioner. As the said Order dated 16th/17th August, 2013 has already been passed by the Sub-Divisional Magistrate concerned, no further Orders are required to be passed in the present Writ Petition.

The Writ Petition stands disposed of accordingly.

Order Date :- 18.9.2013

Priyanka