Shashi Pratap Singh vs State Of U.P. & 8 Others
2017 Latest Caselaw 764 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 
Case :- WRIT - C No. - 21172 of 2017
 
Petitioner :- Shashi Pratap Singh
 
Respondent :- State Of U.P. & 8 Others
 
Counsel for Petitioner :- Jeevan Prakash Sharma,Munna Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Mrs. Rekha Dikshit,J.

Heard learned counsel for the parties. 

This writ petition has been filed with a prayer to direct the respondent No.2 to provide  no objection  certificate in favour of Essar Oil Ltd. under Rule 144 Sub-clause-5 of the Petroleum Rules 2002.

For the reasons best known  to the petitioner  after making mention  of the pendency of the earlier writ petition  bearing No. 55030 of 2016 (Reference paragraph 13 of the present writ petition) what prayer was made in the writ petition has not been stated. This Court, therefore, required the learned counsel for the petitioner to inform the Court as to what is the prayer made in the writ petition No.55030 of 2016. Today it has been admitted by the petitioner that the prayer made in the present petition and in Writ Petition No.55030 of 2016 is one and the same.Two writ petitions for same cause  need not be  entertained. The writ petition is dismissed with liberty to petitioner to bring the  subsequent developments  on  the record of first writ petition itself.

The writ petition is dismissed.

(Rekha Dikshit,J.) (Arun Tandon,J)

Order Date :- 16.5.2017

G.S