Ranpal Singh vs State Of U.P. And 3 Others
2016 Latest Caselaw 7309 ALL

Citation : 2016 Latest Caselaw 7309 ALL
Judgement Date : 29 November, 2016

Allahabad High Court

Ranpal Singh vs State Of U.P. And 3 Others on 29 November, 2016

Bench: Arun Tandon, Sangeeta Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 56354 of 2016
 

 
Petitioner :- Ranpal Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Hemlata Pandey,Nagendra Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 
Hon'ble Arun Tandon, J.

Hon'ble Mrs. Sangeeta Chandra, J.

Heard learned counsel for the parties.

Vague and general allegations, as have been made in the present writ petition, are not sufficient to establish any cause in the petitioner for approaching this court for the relief, as has been prayed for.

The writ petition is dismissed.

Order Date :- 29.11.2016

Vinod.

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