Lal Bahadur & 3 Ors. vs State Of U.P. Thru Secy. & 5 Ors.
2014 Latest Caselaw 6175 ALL

Citation : 2014 Latest Caselaw 6175 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

Lal Bahadur & 3 Ors. vs State Of U.P. Thru Secy. & 5 Ors. on 8 September, 2014

Bench: Ravindra Singh, Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 8990 of 2007
 

 
Petitioner :- Lal Bahadur & 3 Ors.
 
Respondent :- State Of U.P. Thru Secy. & 5 Ors.
 
Counsel for Petitioner :- Hari Om Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for the petitioners and learned Standing Counsel.

This petition has been filed with a prayer to quash the order dated 3.9.1997 passed by District Collector, Lakhimpur Kheri.

From the perusal of the writ petition it appears that the order dated 3.9.1997 has not been filed along with the writ petition. In such circumstances, we direct that in case the petitioners are having any grievance with regard to the order dated 3.9.1997, the same may be raised before Deputy Collector, Lakhimpur Kheri within 30 days from today. In case such representation is filed, the same may be heard expeditiously.

With this direction, this petition is disposed of.

Order Date :- 8.9.2014

RPD