Mohd. Juber vs State Of U.P. Thru Prin. Secy. Home ...
2014 Latest Caselaw 256 ALL

Citation : 2014 Latest Caselaw 256 ALL
Judgement Date : 27 March, 2014

Allahabad High Court

Mohd. Juber vs State Of U.P. Thru Prin. Secy. Home ... on 27 March, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 1851 of 2014
 

 
Petitioner :- Mohd. Juber
 
Respondent :- State Of U.P. Thru Prin. Secy. Home Deptt. Civil Sectt. &Anr
 
Counsel for Petitioner :- Rama Kant Dixit
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Notice on behalf of opposite party nos. 1 and 2 has been accepted by learned Chief Standing Counsel.

By means of the instant writ petition the petitioner is seeking a writ of certiorari, quashing the impugned order dated 26.02.2014, passed by District Magistrate, Shrawasti.

Learned standing counsel has raised a preliminary objection with respect to maintainability of the writ petition as against the impugned order, the statutory appeal is provided under Section 18 of the Arms Act.

Accordingly, the instant writ petition is dismissed on the ground of availability of alternative remedy of filing an appeal.

Order Date :- 27.3.2014

Vijay

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Mohd. Juber vs State Of U.P. Thru Prin. Secy. Home ...
2014 Latest Caselaw 256 ALL

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Mohd. Juber vs State Of U.P. Thru Prin. Secy. Home ...2014 Latest Caselaw 256 ALL

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Mohd. Juber vs State Of U.P. Thru Prin. Secy. Home ...
2014 Latest Caselaw 256 ALL