Mukeshwar Prasad vs The State Of U.P. Thru Secy. And ...
2014 Latest Caselaw 2856 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - C No. - 43251 of 2012
 

 
Petitioner :- Mukeshwar Prasad
 
Respondent :- The State Of U.P. Thru Secy. And Others
 
Counsel for Petitioner :- Shri Kant Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vineet Saran,J.

Hon'ble Mrs. Vijay Lakshmi,J.

Heard learned counsel for the parties and perused the record.

Vide order dated 19.9.2012 passed in this writ petition, the respondents were directed to consider the case of petitioner afresh. Thereafter, by order dated 12.10.2012 the case of the petitioner with regard to registration as Class 'A' has already been dismissed, which order was challenged in Civil Misc. Writ Petition No.57557 of 2012. By order of date i.e. 10.7.2014, the said writ petition has been dismissed on merits. As such the prayer made in this writ petition for quashing the  impugned order dated 10.7.2012 does not deserve to be granted.

The writ petition is accordingly, dismissed.

Order Date :- 10.7.2014

Ps/.

(Vijay Lakshmi, J.)    (Vineet Saran, J.)