Dev Karan Cane vs State Of U.P. And 6 Others
2014 Latest Caselaw 2384 ALL

Citation : 2014 Latest Caselaw 2384 ALL
Judgement Date : 1 July, 2014

Allahabad High Court

Dev Karan Cane vs State Of U.P. And 6 Others on 1 July, 2014

Bench: Sheo Kumar Singh, Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 31100 of 2014
 

 
Petitioner :- Dev Karan Cane
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Vikrant Rana
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Rajan Roy,J.

Placing reliance on the judgment of this court dated 15.5.2013 passed in Writ Petition No. 25554 of 2013 and in Special Appeal (Defective) No. 84 of 2013 decided on 24.1.2013 the order passed by the competent authority has been impugned in this petition.

Notices meant for respondents have been accepted by learned Chief Standing Counsel.

Counter affidavit may be filed on or before the next date fixed.

Let this petition be listed after one month.

Order Date :- 1.7.2014

M.A.A.

( Rajan Roy, J.) ( S. K. Singh, J.)

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