Sri Bhagwan Yadav And Another vs State Of U.P. And 3 Ors
2014 Latest Caselaw 7061 ALL

Citation : 2014 Latest Caselaw 7061 ALL
Judgement Date : 25 September, 2014

Allahabad High Court

Sri Bhagwan Yadav And Another vs State Of U.P. And 3 Ors on 25 September, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 52695 of 2014
 

 
Petitioner :- Sri Bhagwan Yadav And Another
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- Rajesh Kumar Yadav,Ajay Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

The counsel for the petitioner is permitted to make necessary correction in the array of parties during the course of the day.

Heard.

The petitioner prays for disposal of their representations containing all the grievances.

Without adjudicating the merits of the claim of the petitioners, the writ petition is disposed of with a direction to respondent No. 4 to consider and decide the representations 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 :- 25.9.2014

SKS