Shiv Shyam Bajpayee vs State Of U.P. And 3 Ors
2014 Latest Caselaw 9420 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - C No. - 63606 of 2014
 
Petitioner :- Shiv Shyam Bajpayee
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- Anil Tiwari
 
Counsel for Respondent :- C.S.C.,K.K. Tripathi
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for the petitioner, learned Standing Counsel for respondent nos. 1 to 3 and Sri K. K. Tripathi, learned counsel for respondent no.4.

By means of present writ petition, the petitioner had prayed for quashing the impugned order dated 22.02.2014 and 09.10.2014 passed by the Commissioner, Kanpur Mandal, Kanpur.

Sri K. P. Tripathi, learned counsel for the respondent no.4 has raised a preliminary objection regarding maintainability of the present writ petition on the ground that present writ petition is not maintainable on behalf of Pradhan.

The matter requires consideration.

Learned counsel for the respondent prays for and is granted three weeks' time to file counter affidavit. The petitioner will have one week thereafter to file rejoinder affidavit. 

List this matter after four weeks.

Order Date :- 2.12.2014

VKG