Bahadur Lal vs State Of U.P. & 2 Others
2015 Latest Caselaw 992 ALL

Citation : 2015 Latest Caselaw 992 ALL
Judgement Date : 2 July, 2015

Allahabad High Court

Bahadur Lal vs State Of U.P. & 2 Others on 2 July, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 34097 of 2015
 

 
Petitioner :- Bahadur Lal
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Raj Karan Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.

The petitioner had approached this Court earlier seeking a direction upon the respondents to provide him a Saw Mill licence, by means of Writ Petition No. 29773 of 2014, Bahadur Lal Vs. State of U.P. The writ petition was dismissed with liberty to the petitioner to approach the appropriate authority vide order dated 28.5.2014. The application made by the petitioner has been rejected vide order dated 4.6.2014 in view of the Government Order dated 26.7.1989 (Annexure-3 to the present writ petition).

The Government Order dated 26.7.1989 nor the order dated 28.5.2014 are under challenge. No mandamus as prayed for can be issued by this Court in such circumstances.

With the aforesaid observation, the writ petition is dismissed.

Order Date :- 2.7.2015

Ashish Pd.