Ayush Paliwal vs State Of U.P. And Anr.
2016 Latest Caselaw 2823 ALL

Citation : 2016 Latest Caselaw 2823 ALL
Judgement Date : 19 May, 2016

Allahabad High Court

Ayush Paliwal vs State Of U.P. And Anr. on 19 May, 2016

Bench: Arun Tandon, Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 23266 of 2016
 

 
Petitioner :- Ayush Paliwal
 
Respondent :- State Of U.P. And Anr.
 
Counsel for Petitioner :- Jagdish Prasad Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Yashwant Varma,J.

Heard the learned counsel for the petitioner and the learned standing counsel for the State respondents.

The grievance of the petitioner in the matter of his claim for issuance of a certificate of his being a dependant of a Freedom Fighter, needs to be examined by the first respondent at the first instance.

Accordingly, the present writ petition is disposed of with liberty to the petitioner to make a representation ventilating all his grievances before the first respondent within two weeks from today, along with a certified copy of this order. On such representation being made the first respondent shall call for the records and shall pass a reasoned speaking order preferably within eight weeks.

Order Date :- 19.5.2016

Arun K. Singh