Chandra Pal vs The State Of U.P.Thru ...
2014 Latest Caselaw 3545 ALL

Citation : 2014 Latest Caselaw 3545 ALL
Judgement Date : 23 July, 2014

Allahabad High Court

Chandra Pal vs The State Of U.P.Thru ... on 23 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 5292 of 2014
 

 
Petitioner :- Chandra Pal
 
Respondent :- The State Of U.P.Thru Prin.Secy.(Home) Civil Sectt. Lko & Or
 
Counsel for Petitioner :- Amod Kumar Mishra
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

This petition has been filed in respect of the incident allegedly occurred in District Pilibhit which is having territorial jurisdiction of this court sitting at Allahabad. Therefore, this petition is not maintainable.

Accordingly, this writ petition is dismissed as not maintainable with liberty to the petitioner to file writ petition before this court at Allahabad.

Order Date :- 23.7.2014

Rabindra Kumar

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