Chandan vs State Of U.P. And 2 Ors
2014 Latest Caselaw 7088 ALL

Citation : 2014 Latest Caselaw 7088 ALL
Judgement Date : 25 September, 2014

Allahabad High Court

Chandan vs State Of U.P. And 2 Ors on 25 September, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 52696 of 2014
 

 
Petitioner :- Chandan
 
Respondent :- State Of U.P. And 2 Ors
 
Counsel for Petitioner :- Sunil Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Heard.

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.2 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 :- 25.9.2014

SKS

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