Citation : 2016 Latest Caselaw 1389 ALL
Judgement Date : 11 April, 2016
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- WRIT - A No. - 355 of 2016 Petitioner :- Shiva Shanker Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Hanuman Prasad Dube Counsel for Respondent :- C.S.C.,Jay Ram Pandey Hon'ble Pradeep Kumar Singh Baghel,J.
Civil Misc. Review Application No. 41885 of 2016.
Heard.
Learned Standing Counsel does not dispute the matter that in similar case, large number of writ petitions have been filed and they are still pending.
In view of the aforesaid, the review application is allowed. The order dated 07.01.2016 is recalled and the writ petition is restored to its original number.
Order Date :- 11.4.2016
AU
Case :- WRIT - A No. - 355 of 2016
Petitioner :- Shiva Shanker
Respondent :- State Of U.P. And 3 Others
Counsel for Petitioner :- Hanuman Prasad Dube
Counsel for Respondent :- C.S.C.,Jay Ram Pandey
Hon'ble Pradeep Kumar Singh Baghel,J.
Restored.
For orders, see my order of date passed on review application.
Order Date :- 11.4.2016
AU
Case :- WRIT - A No. - 355 of 2016
Petitioner :- Shiva Shanker
Respondent :- State Of U.P. And 3 Others
Counsel for Petitioner :- Hanuman Prasad Dube
Counsel for Respondent :- C.S.C.,Jay Ram Pandey
Hon'ble Pradeep Kumar Singh Baghel,J.
Tag this writ petition with Writ Petition No.67400 of 2015, Jitendra Kumar v. State of U.P. and others.
Learned Standing Counsel may file counter affidavit within six weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.
List after expiry of the aforesaid period.
Order Date :- 11.4.2016
AU
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