Ram Sewak Singh And Another vs State Of U.P. And 5 Others
2014 Latest Caselaw 2171 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 30833 of 2014
 

 
Petitioner :- Ram Sewak Singh And Another
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- T.N. Tiwari,P.N. Tripathi
 
Counsel for Respondent :- C.S.C.,Q.H. Siddiqui
 

 
Hon'ble Surya Prakash Kesarwani,J.

1.     Heard Sri P.N. Tripathi, learned counsel for the petitioners, Sri Ajay Kumar Mishra, learned Standing Counsel for the respondent no. 1 and Sri Azad Khan, learned counsel for the respondent no. 2 to 6.

2.     After argument was advanced at some length by Sri P.N. Tripathi,  seeks to withdraw the writ petition with liberty to file a fresh writ petition for reason that  some Government orders which are mentioned in the impugned order and relevant for the purposes controversy involved in the present case, could not be inadvertently  mentioned in the writ petition.

3.     The writ petition is dismissed as withdrawn with liberty to file fresh writ petition.

Order Date :- 29.5.2014

Mukesh

(Surya Prakash Kesarwani,J. )