Sri Krishna Kant Pandey And 8 Ors vs State Of U.P. And 4 Ors
2014 Latest Caselaw 6960 ALL

Citation : 2014 Latest Caselaw 6960 ALL
Judgement Date : 24 September, 2014

Allahabad High Court

Sri Krishna Kant Pandey And 8 Ors vs State Of U.P. And 4 Ors on 24 September, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 52160 of 2014
 

 
Petitioner :- Sri Krishna Kant Pandey And 8 Ors
 
Respondent :- State Of U.P. And 4 Ors
 
Counsel for Petitioner :- Anand Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Heard.

The petitioners prays for disposal of their representation containing all their grievances.

Without adjudicating the merits of the claim of the petitioners, the writ petition is disposed of with a direction to respondent No. 3 to consider and decide the representation of the petitioners 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 :- 24.9.2014

SKS