Hari Shankar Shukla vs State Of U.P. And 3 Ors.
2017 Latest Caselaw 2477 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 30645 of 2017
 

 
Petitioner :- Hari Shankar Shukla
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Ashok Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Ashok Kumar Pandey, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

While assailing the impugned transfer order learned counsel for the petitioner contended that transfer order has been passed on false allegation with respect to cutting of 140 Trees. It is further contended that the petitioner has seized the trees vide order dated 27.05.2017 and thereafter on 30.05.2017 F.I.R. in respect of that event has also been lodged at Police Station- Kapil Vastu, District- Siddarth Nagar but without noticing all these facts the impugned transfer has been passed.

Learned Standing Counsel for the respondent is directed to seek instructions in this matter.

Put up this case in the additional cause list on 31.07.2017.

Order Date :- 17.7.2017

Swati