Ravindra vs State Of U P And 3 Others
2018 Latest Caselaw 3172 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - C No. - 33618 of 2018
 

 
Petitioner :- Ravindra
 
Respondent :- State Of U P And 3 Others
 
Counsel for Petitioner :- Nagendra Kumar Singh
 
Counsel for Respondent :- C.S.C.,Tariq Maqbool Khan
 

 
Hon'ble Ashok Kumar,J.

Learned Standing Counsel is unable to give name of the person who is deputed as ADO, Panchayat who has informed the learned Standing Counsel that the instructions are already sent by him.

Learned Standing Counsel has enquired from the said officer (ADO, Panchayat) to give particulars of the person through whom the instructions are sent but no such information is supplied.

Let the ADO Panchayat be appeared before this Court day after tomorrow i.e. 12.10.2018 alongwith the record and explain as to why he has not properly instructed to the learned Standing Counsel and communicate the correct name and details of the person through whom the instructions are sent.

Put up day after tomorrow i.e. 12.10.2018, in the additional cause list.

Order Date :- 10.10.2018

sweta