Jageshwar Prasad vs State Of U.P. And 3 Others
2015 Latest Caselaw 3593 ALL

Citation : 2015 Latest Caselaw 3593 ALL
Judgement Date : 29 October, 2015

Allahabad High Court

Jageshwar Prasad vs State Of U.P. And 3 Others on 29 October, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 59880 of 2015
 

 
Petitioner :- Jageshwar Prasad
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Manoj Kumar Singh
 
Counsel for Respondent :- C.S.C.,Kaushlesh Pratap Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Heard learned counsel for the parties and perused the record.

It is stated on behalf of the respondents that final notification in respect of the reservation of seats of Village Panchayat Bandari has been issued on 9/10.10.2015. The notification is not under challenge.

The writ petition is dismissed with liberty to the petitioner to file a proper petition.

Order Date :- 29.10.2015

Ashish Pd.

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