Raj Kumar vs State Of U P And 6 Others
2018 Latest Caselaw 3173 ALL

Citation : 2018 Latest Caselaw 3173 ALL
Judgement Date : 10 October, 2018

Allahabad High Court

Raj Kumar vs State Of U P And 6 Others on 10 October, 2018

Bench: Ashok Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - C No. - 33135 of 2018
 

 
Petitioner :- Raj Kumar
 
Respondent :- State Of U P And 6 Others
 
Counsel for Petitioner :- Bal Krishna Yadav
 
Counsel for Respondent :- C.S.C.,Amresh Singh
 

 
Hon'ble Ashok Kumar,J.

In pursuance of the order dated 01.10.2018, learned Standing Counsel has placed instructions which are issued by the Zila Panchayat, Bareilly.

From the perusal of the said instructions, it is clear that the financial and administrative power of the petitioner are restored vide Order No. 4286-C/Panchayat/Shikayat 2018-19 dated 06.10.2018.

In the aforesaid subsequent development, this writ petition has become infructuous. Accordingly the same is dismissed as infructuous.

The instructions supplied by the learned Standing Counsel be taken on record.

Order Date :- 10.10.2018

sweta

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