Wali Mohammad And Others vs State Of U.P. And Others
2014 Latest Caselaw 7266 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 52354 of 2008
 

 
Petitioner :- Wali Mohammad And Others
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Ravindra Mishra
 
Counsel for Respondent :- C.S.C.,Arvind Kumar Shukla,Asgi 2008/2073,Brijendra Kumar,Dr.A.K.Nigam,Smt.Pooja Singh,Smt.Poonam Singh
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

It appears that the State is the main contesting party has not filed counter affidavit despite six years have passed. Learned counsel for the petitioners also states that in the present writ petition the Gazette notification issued by the Union of India has also been challenged and, therefore, the Union of India is also the necessary party and has not filed any counter affidavit.

List in week commencing 8.12.2014. State as well as the Union of India may file counter affidavit. This order is being passed in the absence of counsel for the Union of India, therefore, the petitioner is directed to inform about this order to the Assistant Solicitor General in writing.

Order Date :- 7.10.2014

OP