Ameena Moeen vs State Of U.P. And 4 Others
2015 Latest Caselaw 2416 ALL

Citation : 2015 Latest Caselaw 2416 ALL
Judgement Date : 17 September, 2015

Allahabad High Court

Ameena Moeen vs State Of U.P. And 4 Others on 17 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 53552 of 2015
 

 
Petitioner :- Ameena Moeen
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- B.K. Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties and perused the record.

The relief sought in the present writ petition appears to be wholly misconceived. The petitioner does not answer the description of family member of the earlier fair price agent namely, Masood Jaha and, therefore, there cannot be any direction for any out of turn consideration of the application of the petitioner.

The writ petition is accordingly dismissed.

Order Date :- 17.9.2015

Ashish Pd.

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