Narendra Bahadur Singh vs State Of U.P.Thr.Secy.Home, ...
2013 Latest Caselaw 5968 ALL

Citation : 2013 Latest Caselaw 5968 ALL
Judgement Date : 20 September, 2013

Allahabad High Court

Narendra Bahadur Singh vs State Of U.P.Thr.Secy.Home, ... on 20 September, 2013

Bench: Devi Prasad Singh, Ashok Pal Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 8638 of 2013
 

 
Petitioner :- Narendra Bahadur Singh
 
Respondent :- State Of U.P.Thr.Secy.Home, Civil Sectt.Lucknow & Others
 
Counsel for Petitioner :- Suresh Chandra Srivastava,Savita Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble Ashok Pal Singh,J.

Dispute seems to between the petitioner and the private respondents. Option is open to the petitioner to approach district authority.

Accordingly, liberty is given to the petitioner to represent his cause before respondent no. 4 who shall look into the matter and proceed in accordance to law, in case, some antisocial elements are creating certain problem with the petitioners.

With the aforesaid direction, writ petition is disposed of finally.

Order Date :- 20.9.2013

Madhu

Download the LatestLaws.com Mobile App