Mohd. Zabir vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 3865 ALL

Citation : 2014 Latest Caselaw 3865 ALL
Judgement Date : 31 July, 2014

Allahabad High Court

Mohd. Zabir vs The State Of U.P Thru Secy., Home ... on 31 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 1998 of 2014
 

 
Petitioner :- Mohd. Zabir
 
Respondent :- The State Of U.P Thru Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Ajay Kumar Dubey,Umesh Chandra Chaurasiya
 
Counsel for Respondent :- Govt. Advocate,Dhirendra Kumar Mishra
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Learned counsel for the petitioner is not present.

Heard learned A.G.A.

This petition has been filed by the petitioner against the order dated 17.1.2014 passed by District Magistrate, Ambedkar Nagar in case No. 250 under section 3/4 U.P. Control of Goondas Act .

From the perusal of the record it reveals that the final order extering the petitioner for the period of six months has been passed by learned District Magistrate, Ambedkarnagar, which is appeal able. The petition is not maintainable.

Accordingly it is dismissed.

Order Date :- 31.7.2014

RPD