Nirankar Upadhyay And 19 Ors vs State Of U.P. And 4 Ors
2014 Latest Caselaw 6835 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 51571 of 2014
 

 
Petitioner :- Nirankar Upadhyay And 19 Ors
 
Respondent :- State Of U.P. And 4 Ors
 
Counsel for Petitioner :- M.K. Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Learned counsel for the petitioners states that the writ petition in far as it relates to petitioner nos. 2 to 20 may be allowed to be withdrawn with liberty to file a fresh writ petition and in regard to petitioner no. 1, the proceeding may go on.

Request of the counsel for the petitioners is accepted. The writ petition ,so far as relates to petitioner nos. 2 to 20, is dismissed as withdrawn with liberty to file a fresh writ petition . The writ petition shall proceed only with regard to petitioner no. 1.

Connect with WP- A No. 33075 of 2014.

Respondents may file counter affidavit in this writ petition also.

The impugned order is stayed till the next date of listing only to the extent recovery has been ordered but its prospective application is not being stayed.

Order Date :- 23.9.2014

SKS