Sadhna Singh vs State Of U.P. And 3 Others
2015 Latest Caselaw 3327 ALL

Citation : 2015 Latest Caselaw 3327 ALL
Judgement Date : 16 October, 2015

Allahabad High Court

Sadhna Singh vs State Of U.P. And 3 Others on 16 October, 2015

Bench: Dilip Gupta, Mukhtar Ahmad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 58611 of 2015
 

 
Petitioner :- Sadhna Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Manoj Yadav,Awadhesh Tiwari
 
Counsel for Respondent :- C.S.C.,Tarun Agrawal
 

 
Hon'ble Dilip Gupta,J.

Hon'ble Mukhtar Ahmad,J.

The petitioner has merely challenged the tentative list relating to reservation in the Gram Panchayat Elections.

It has been pointed out by Sri Tarun Agarwal, learned counsel appearing for the State Election Commission that a final reservtion list has been prepared.

Learned counsel for the petitioner states that the petition may be dismissed as withdrawn with liberty to challenge the final list.

The petition is, accordingly, dismissed with the liberty aforesaid.

Order Date :- 16.10.2015

Akram

(Dilip Gupta,J.)

(Mukhtar Ahmad,J.)

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