Kamla Kant Bajpai vs State Of U.P. Thru Prin.Secy. ...
2014 Latest Caselaw 4771 ALL

Citation : 2014 Latest Caselaw 4771 ALL
Judgement Date : 21 August, 2014

Allahabad High Court

Kamla Kant Bajpai vs State Of U.P. Thru Prin.Secy. ... on 21 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 6120 of 2004
 

 
Petitioner :- Kamla Kant Bajpai
 
Respondent :- State Of U.P. Thru Prin.Secy. Nagar Vikas & 3 Ors.
 
Counsel for Petitioner :- Prashant Chandra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out.

None responds for the petitioner to press this writ petition.

Learned Standing Counsel submits that the petitioner has got equally efficacious and alternative remedy in approaching appropriate forum.

In view of above, the writ petition is dismissed on the ground of alternative remedy.

Order Date :- 21.8.2014

Muk

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