Anand Kumar Mishra vs State Of U.P. And 3 Others
2014 Latest Caselaw 6289 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Civil Misc. Modification Application No. 249482 of 2014
 
In
 
Case :- WRIT - C No. - 19805 of 2014
 
Petitioner :- Anand Kumar Mishra
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Shyam Shankar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

The petitioner has moved an application for extension of time granted by this Court in  its order dated 3.4.2014 to file the representation.

This Court while disposing of the writ petition on 3.4.2014 had granted liberty to the petitioner to file a representation before the concerned authority within two weeks.

It is stated that since the said period has lapsed, therefore, his representation will not be considered by the concerned respondent. Hence this modification application.

Considering the facts of the case, the order dated 3.4.2014 is modified to the extent that the petitioner is granted fresh time to file representation within two weeks from the date of receipt of this order. In case such representation is filed, the competent authority shall pass appropriate orders as directed by this Court in its order dated 3.4.2014.

In view of above, the modification application is disposed of.

Order Date :- 10.9.2014

SKS