Mohd. Rasid vs State Of U.P. Thru Principal ...
2014 Latest Caselaw 4735 ALL

Citation : 2014 Latest Caselaw 4735 ALL
Judgement Date : 21 August, 2014

Allahabad High Court

Mohd. Rasid vs State Of U.P. Thru Principal ... on 21 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 5974 of 2004
 

 
Petitioner :- Mohd. Rasid
 
Respondent :- State Of U.P. Thru Principal Secretary, Transport & 2 Ors
 
Counsel for Petitioner :- O. N Tewari
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out.

None present for the petitioner to press this writ petition.

By means of instant writ petition, the petitioner has prayed for mandamus commanding the opposite parties to issue fresh and correct certificate of vehicle no. DL2C-0653 (Jeep) referring its 6 seator capacity.

Learned Standing Counsel has no objection in issuing fresh certificate.

Accordingly without entering into the merits of the case, we dispose of the writ petition finally with a direction to the competent authority to consider the case of the petitioner for issuing fresh and correct certificate, if there is no other legal impediment.

Order Date :- 21.8.2014

Muk