Smt. Ramashree vs State Of U.P. & 2 Others
2014 Latest Caselaw 5282 ALL

Citation : 2014 Latest Caselaw 5282 ALL
Judgement Date : 28 August, 2014

Allahabad High Court

Smt. Ramashree vs State Of U.P. & 2 Others on 28 August, 2014

Bench: Amreshwar Pratap Sahi, Vivek Kumar Birla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 45168 of 2014
 

 
Petitioner :- Smt. Ramashree
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Birendra Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Vivek Kumar Birla,J.

The relief claimed in the present writ petition is to the effect that the District Magistrate should be permitted to receive a fresh notice for 'no confidence motion'. The same would be directly dependent on the outcome of writ petition no. 33501 of 2014, wherein an interim order has been passed on 2.7.2014. A copy of the order has been filed as Annexure-2 to this writ petition.

In our opinion, the pending writ petition deserves to be disposed of and the present writ petition is misconceived. This petition cannot be treated to be an expdite application under Chapter VIII Rule 33 of the High Court Rules, 1952.

Accordingly the writ petition is rejected.

Order Date :- 28.8.2014

SKS