Bhullar Kori vs Union Of India And 4 Ors
2014 Latest Caselaw 6833 ALL

Citation : 2014 Latest Caselaw 6833 ALL
Judgement Date : 23 September, 2014

Allahabad High Court

Bhullar Kori vs Union Of India And 4 Ors on 23 September, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 51122 of 2014
 

 
Petitioner :- Bhullar Kori
 
Respondent :- Union Of India And 4 Ors
 
Counsel for Petitioner :- Ram Lal Mishra
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Rajan Roy,J.

Heard learned counsel for the petitioner and Sri Gyan Prakash, Assistant Solicitor General assisted by Sri Shikha Dixit, and Sri Naresh Chandra Nishad, learned counsel for the respondents.

The petitioner prays for disposal of his representation containing all his grievances.

Without adjudicating the merits of the claim of the petitioner, the writ petition is disposed of with a direction to respondent No. 3 to consider and decide the representation of the petitioner by a reasoned and speaking order in accordance with law within a period of three months from the date of certified copy of this order is produced before him. If petitioner submits a fresh representation, the same shall also be decided accordingly during the aforesaid period.

Order Date :- 23.9.2014

SKS