Arvind Agrawal vs State Of U.P. And 2 Others
2015 Latest Caselaw 1508 ALL

Citation : 2015 Latest Caselaw 1508 ALL
Judgement Date : 28 July, 2015

Allahabad High Court

Arvind Agrawal vs State Of U.P. And 2 Others on 28 July, 2015

Bench: Tarun Agarwala, Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT TAX No. - 590 of 2015
 

 
Petitioner :- Arvind Agrawal
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Punit Kumar Gupta
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Tarun Agarwala,J.

Hon'ble Surya Prakash Kesarwani,J.

Heard learned counsel for the parties.

The Regional Transport Officer has served a notice dated 9.5.2015 upon the petitioner against which the petitioner has filed the present writ petition.

We are of the opinion that the petitioner should file a reply to the said notice. If such a reply is filed within two weeks from today, the authority concerned will consider and decide the same after giving an opportunity of hearing to the petitioner within two weeks thereafter.

With the aforesaid direction, the writ petition is disposed of.

Order Date :- 28.7.2015

Ak/

(Surya Prakash Kesarwani,J) (Tarun Agarwala,J.)