Sandip Kumar vs State Of U.P. And 2 Others
2015 Latest Caselaw 2788 ALL

Citation : 2015 Latest Caselaw 2788 ALL
Judgement Date : 29 September, 2015

Allahabad High Court

Sandip Kumar vs State Of U.P. And 2 Others on 29 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 55075 of 2015
 

 
Petitioner :- Sandip Kumar
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Santosh Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

Present petition has been confined to the conclusion of the enquiry proceedings, which have been initiated against the Village Pradhan under the letter of the District Magistrate, Allahabad dated 22.6.2015.

In the facts and circumstances, it is desirable that the proceedings initiated may be brought to their logical end at the earliest possible, preferably within a period of two months from the date of production of a certified copy of this order before the District Magistrate, Allahabad.

The writ petition is disposed of accordingly.

Order Date :- 29.9.2015

Ashish Pd.