Vivek & Another vs State Of U.P. & 2 Others
2015 Latest Caselaw 1264 ALL

Citation : 2015 Latest Caselaw 1264 ALL
Judgement Date : 14 July, 2015

Allahabad High Court

Vivek & Another vs State Of U.P. & 2 Others on 14 July, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 38051 of 2015
 

 
Petitioner :- Vivek & Another
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- P.K. Chaurasia
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

After the matter was heard at some length, learned counsel for the petitioners states that he wants to withdraw the writ petition.

Accordingly the writ petition is dismissed as withdrawn with liberty to the petitioner to file a fresh petition with complete facts with regard to the date on which the road had to been constructed.

Order Date :- 14.7.2015

Ashish Pd.

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