Ram Nath vs State Of U.P. And 5 Ors
2014 Latest Caselaw 5458 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- WRIT - A No. - 45158 of 2014
 
Petitioner :- Ram Nath
 
Respondent :- State Of U.P. And 5 Ors
 
Counsel for Petitioner :- Ten Singh
 
Counsel for Respondent :- C.S.C.,Jayram Pandey,R.B. Yadav
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned counsel for the respondents points out that the petitioner, in respect of the same cause of action, has filed two writ petitions namely Writ A No. 62751 of 2010 and Writ A No. 21305 of 2013, but this fact has not been disclosed in the writ petition.

Confronted with the said submission, the learned counsel for the petitioner submits that the petitioner has filed the present writ petition for a separate relief, therefore, he has not disclosed the aforesaid facts.

The cause of the writ petition is same.

Counsel for the petitioner could not satisfy the court why he has not disclosed the aforesaid facts.

In view of this, a cost of Rs. 1000/- (Rs.One thousand only) is imposed on the petitioner which will be deposited by him within ten days in the High Court Legal Cell Authority, Allahabad.

Put up this case on 11.9.2014 in the additional cause list.

Order Date :- 1.9.2014

SKS