Jhagdu Prasad vs State Of U.P. & Another
2015 Latest Caselaw 2111 ALL

Citation : 2015 Latest Caselaw 2111 ALL
Judgement Date : 2 September, 2015

Allahabad High Court

Jhagdu Prasad vs State Of U.P. & Another on 2 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 49441 of 2015
 

 
Petitioner :- Jhagdu Prasad
 
Respondent :- State Of U.P. & Another
 
Counsel for Petitioner :- Ashish Jaiswal,Sudheer Kumar Jaiswal
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

The relief prayed for in the present petition has been confined to early conclusion of the proceedings initiated against the petitioner by the District Supply Officer, Mirzapur.

In the facts and circumstances of the case, we direct the concerned authority to conclude the proceedings initiated against the petitioner at the earliest possible, preferably within a period of eight weeks from the date of production of a certified copy of this order before him.

The writ petition is disposed of accordingly.

Order Date :- 2.9.2015

Ashish Pd.