Saleem Ahmad Khan vs State Of U.P. And 3 Others
2015 Latest Caselaw 2214 ALL

Citation : 2015 Latest Caselaw 2214 ALL
Judgement Date : 8 September, 2015

Allahabad High Court

Saleem Ahmad Khan vs State Of U.P. And 3 Others on 8 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50776 of 2015
 

 
Petitioner :- Saleem Ahmad Khan
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- N.K. Singh
 
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.

Let the respondent no.2-District Magsitrate Pilibhit file an affidavit stating therein as to why the order of the Writ Court dated 21.4.2011 passed in Writ petition No. 23091 of 2011 has not been actually executed. The reply be filed by 17.9.2015 along with photographs of the work done.

List on 17.9.2015. The District Magistrate, Pilibhit shall appear before this Court on the next date with relevant records.

Order Date :- 8.9.2015

Ashish Pd.

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