Kumari Farhat Jahan vs State Of U.P.& 4 Ors.
2013 Latest Caselaw 5950 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 20740 of 2013
 

 
Petitioner :- Kumari Farhat Jahan
 
Respondent :- State Of U.P.& 4 Ors.
 
Counsel for Petitioner :- S.N.Singh,D.V.Singh
 
Counsel for Respondent :- C.S.C.,Rizwan Ali Akhtar
 

 
Hon'ble Rajes Kumar,J.

Learned Standing Counsel states that he has filed counter affidavit on 19.8.2013. The same is not on record. Office is directed to place the same on record.

Sri Rizwan Ali Akhtar, Advocate, has put in appearance on behalf of respondent no. 5. He submitted that the representation of the petitioner has been rejected by the District Minority Welfare Officer and the copy of the order has been annexed along with the counter affidavit. In view of the above, the petitioner is not entitled for any relief.

This case was assigned to me when I was sitting singly. Now I am sitting in a Division Bench, therefore, the case is released. List in the next cause list before the appropriate Bench.

Order Date :- 20.9.2013

OP