Munna Lal vs State Of U.P. And 4 Ors.
2016 Latest Caselaw 6411 ALL

Citation : 2016 Latest Caselaw 6411 ALL
Judgement Date : 4 October, 2016

Allahabad High Court

Munna Lal vs State Of U.P. And 4 Ors. on 4 October, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- WRIT - A No. - 48075 of 2016
 

 
Petitioner :- Munna Lal
 
Respondent :- State Of U.P. And 4 Ors.
 
Counsel for Petitioner :- Upendra Upadhyay
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Office has reported that the writ petition is beyond time for 77 days. The petitioner has sufficiently explained the delay in paragraph nos. 20 to 28 of the writ petition. Accordingly, it is condoned.

Learned Standing Counsel has accepted notice on behalf of respondent nos. 1 to 3.

Issue notice to respondent nos. 4 and 5 returnable on 12.12.2016. Notice will indicate that the respondents may file counter affidavit within six weeks from the date of receipt of the notice.

Steps be taken before 20.10.2016.

List this case on 12.12.2016.

Order Date :- 4.10.2016

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