Suresh Pal Singh vs Hon'Ble S.P.S Tribunal And 4 ...
2017 Latest Caselaw 2471 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 30427 of 2017
 

 
Petitioner :- Suresh Pal Singh
 
Respondent :- Hon'Ble S.P.S Tribunal And 4 Othrs.
 
Counsel for Petitioner :- Babu Lal Ram,Deepak Kumar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Babu Lal Ram, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

In substance, the petitioner appears to be aggrieved by non disposal of reference petition no.1070 of 2014 Suresh Pal Singh vs. State of U.P., pending before respondent no.1.

Having heard learned counsel for the parties, without expressing any opinion on the merit of  the matter, the writ petition is disposed of with the request to respondent no.1 to decide aforesaid reference petition by passing a reasoned speaking order, in accordance with law, expeditiously, keeping in mind the urgency of matter and pendency of such cases before it in accordance with law.

Order Date :- 17.7.2017

Swati