Lakhpat Singh vs State Of U.P. & 3 Others
2014 Latest Caselaw 9335 ALL

Citation : 2014 Latest Caselaw 9335 ALL
Judgement Date : 28 November, 2014

Allahabad High Court

Lakhpat Singh vs State Of U.P. & 3 Others on 28 November, 2014

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - C No. - 57738 of 2014
 
Petitioner :- Lakhpat Singh
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- R.S. Tomar
 
Counsel for Respondent :- C.S.C.,Arun Kumar Srivastava
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for the petitioner, Sri Arun Kumar Srivastava, learned counsel appearing for respondent no. 4 and learned Standing Counsel appearing for respondent no. 1 to 3.

By means of present writ petition, the petitioner had prayed for quashing the impugned orders dated 27.09.2013 and 20.03.2014 passed by the respondent no.2 and 3 respectively.

Matter requires consideration.

Learned Standing Counsel prays for and is granted two weeks' time to file counter affidavit. The petitioner will have one week thereafter to file rejoinder affidavit.

List thereafter.

Order Date :- 28.11.2014

VKG