Ram Das Jatav vs State Of U.P. & Others
2013 Latest Caselaw 6132 ALL

Citation : 2013 Latest Caselaw 6132 ALL
Judgement Date : 27 September, 2013

Allahabad High Court

Ram Das Jatav vs State Of U.P. & Others on 27 September, 2013

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - A No. - 53999 of 2009
 

 
Petitioner :- Ram Das Jatav
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Sushil Kumar,S.P. Pandey,Vinay Kumar Gupta
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

In this case, notices were issued by the order dated 15.10.2009. The petitioner was required to take steps by Registered Post A.D. and also dasti for respondent No. 4.

Learned counsel for the petitioner states that he has filed affidavit of service in the Registry on 3.3.2010. However, copy of the said affidavit is not on record. The Office is directed to trace out the same and place it on record.

When the case is listed next, the Office shall submit a report regarding service of notice on the respondents, in pursuance of the steps taken by the petitioner on 24.10.2009.

Order Date :- 27.9.2013

Priyanka