Smt. Lalita vs State Of U.P. & 4 Others
2014 Latest Caselaw 9167 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 63247 of 2014
 

 
Petitioner :- Smt. Lalita
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- Sanjay Singh
 
Counsel for Respondent :- C.S.C.,Anuj Kumar
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Connect with Writ Petition No. 74777 of 2010.

Learned Standing Counsel has accepted notice for the respondents no. 1 to 3.

Issue notice to the respondent no. 4 fixing a date immediately after six weeks.

All the respondents may file counter affidavit by the next date.

Learned counsel for the petitioner states that in similar facts this Court vide its order dated 5.1.2011 passed in the connected Writ Petition No. 74777 of 2010 has granted interim protection. It is thus submitted that similar interim protection be granted to the petitioner herein also.

Considering the facts and circumstances of this case and for the reasons given in the order dated 5.1.2011 passed in the connected Writ Petition No. 74777 of 2010 (Annexure-4 to the writ petition) it is directed that the respondents shall not insist upon countersignature of the Gram Pradhan for the purpose of lifting and distribution of kerosene oil and other commodities.

Order Date :- 25.11.2014

OP