Mukesh Chauhan vs State Of U.P. & 5 Others
2015 Latest Caselaw 377 ALL

Citation : 2015 Latest Caselaw 377 ALL
Judgement Date : 5 May, 2015

Allahabad High Court

Mukesh Chauhan vs State Of U.P. & 5 Others on 5 May, 2015

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 25458 of 2015
 

 
Petitioner :- Mukesh Chauhan
 
Respondent :- State Of U.P. & 5 Others
 
Counsel for Petitioner :- Shashi Ranjan Srivastava,Virendra Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

Learned counsel for the petitioner contends that despite the order dated 6th June, 2012 made by the Prescribed Authority exercising powers under Section 25 of the Act, 1860, no elections have been convened or held by the respondents.

In light of the above, let respondents 1 to 4 represented by the learned Standing Counsel file their replies within three weeks from today.

Issue notice to respondents 5 and 6 returnable within the aforesaid period.

Post this matter in the second week of July, 2015.

Order Date :- 5.5.2015

Arun K. Singh

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