Shashi Kant Singh vs State Of U.P. And 3 Others
2015 Latest Caselaw 2432 ALL

Citation : 2015 Latest Caselaw 2432 ALL
Judgement Date : 17 September, 2015

Allahabad High Court

Shashi Kant Singh vs State Of U.P. And 3 Others on 17 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 53546 of 2015
 

 
Petitioner :- Shashi Kant Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Mannu Chaudhary
 
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 petitioner may approach the concerned court, wherein the proceedings under Section 3/7 of the Essential Commodities Act, 1955 are pending at the first instance.

The writ petition is dismissed with liberty to the petitioner to approach the court concerned for the relief as prayed for.

Order Date :- 17.9.2015

Ashish Pd.

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