Mohan Lal vs State Of U.P. And 3 Others
2015 Latest Caselaw 2175 ALL

Citation : 2015 Latest Caselaw 2175 ALL
Judgement Date : 4 September, 2015

Allahabad High Court

Mohan Lal vs State Of U.P. And 3 Others on 4 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50080 of 2015
 

 
Petitioner :- Mohan Lal
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- D.D. Gupta
 
Counsel for Respondent :- C.S.C.,S.I. Siddiqui
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

The material facts, which will reflect upon locus of the petitioner to maintain the writ petition for the reliefs as prayed for are wanting liberty to file a proper petition.

Writ petition is accordingly dismissed with liberty as aforesaid.

Order Date :- 4.9.2015

Ashish Pd.

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