Smt. Rehana Parveen vs State Of U.P. Thru ...
2014 Latest Caselaw 4901 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 4801 of 2004
 

 
Petitioner :- Smt. Rehana Parveen
 
Respondent :- State Of U.P. Thru Prin.Secy.Transport & 2 Ors.
 
Counsel for Petitioner :- C.B. Pandey,Dipak Seth
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the  petitioner and learned Standing Counsel.

From the perusal of the interim order dated 7.10.2004 it appears that in the present case the direction was issued to the O.P. No. 1 to consider the decide the representation of the petitioner dated 7.10.2004 in accordance with law after affording the opportunity of being heard to the affected party within four weeks from the date of production of certified copy of this order.

The petitioner is not having any information about the representation, considering the same, it is directed that in case the representation dated 7.10.2004 has not been decided  by the O.P. No. 1, the same shall be decided within one month from the date of production of certified copy o this order.

With this direction, this petition is  disposed of.

Order Date :- 25.8.2014

RPD